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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Andhra Pradesh - Subsection

Section 28(1) in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005

(1)When a ballot paper and other connected paper sent by registered post under Rule 24 are for any reason returned undelivered, the Election Officer may re-issue them by registered post.