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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Andhra Pradesh - Subsection

Section 27(b) in Andhra Pradesh Municipal Councils/Nagar Panchayats (Conduct of Election) Rules, 1965

(b)in the case referred to in clause (b) of sub-rule (3) of Rule 25 by the Superintendent of the Jail or Commandant of the detention camp in which the voter is under detention.