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[Cites 0, Cited by 0] [Section 49(4)] [Section 49] [Entire Act]

State of Andhra Pradesh - Subsection

Section 49(4)(i) in Andhra Pradesh Municipal Councils/Nagar Panchayats (Conduct of Election) Rules, 1965

(i)If the polling station at which the person is on duty relates to the ward in which he is entitled to vote, then the provisions contained in Rules 40 and 42 shall apply. The Presiding Officer shall at the end of the poll send the certificate to the Election Officer along with the statement mentioned in sub-rule (5) of Rule 52.