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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Andhra Pradesh - Subsection

Section 52(2) in Andhra Pradesh Municipal Councils/Nagar Panchayats (Conduct of Election) Rules, 1965

(2)If any question arises as to whether any elector shall, for the purpose of the proviso to sub-rule (1) be deemed to be present within the polling station before it is closed, the question shall be referred to the Presiding Officer whose decision shall be final.