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State of Andhra Pradesh - Section

Section 221A in Andhra Pradesh Panchayat Raj Act, 1994

221A. [ Penalty for failure to observe procedure for voting. [Inserted by Act No. 22 of 2006, dated 19.4.2006.]

- If an elector to whom a ballot paper has been issued, refuses to observe the procedure prescribed for voting, the ballot paper issued to him shall be liable for cancellation.]