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[Cites 0, Cited by 0] [Section 49(1)] [Section 49] [Entire Act]

State of Andhra Pradesh - Subsection

Section 49(1)(a) in Andhra Pradesh Municipal Councils/Nagar Panchayats (Direct Election of Chairperson) Rules, 1986

(a)Where the proceedings at any polling station are seriously interrupted or obstructed by any riot or open violence or otherwise or where a large number of electors are unable to attend the poll at a polling station by reason of natural calamities such as flood or fire or any other sufficient cause, the Presiding Officer shall stop the poll, pending the receipt of the orders of the Election Authority. The fact that the poll has been so stopped shall be immediately announced by the Presiding Officer to the persons present at the polling station.