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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Andhra Pradesh - Subsection

Section 25(1) in Andhra Pradesh Municipalities and Nagar Panchayats (Usage of Electronic Voting Machines) Rules, 2001

(1)If the poll at any polling stations is adjourned under Rule 49 of A.P. Municipal Councils and Nagar Panchayats (Direct Election of Chairperson) Rules, 1986, and Rule 50 of the A.P. Municipal Councils and Nagar Panchayats (Conduct of Elections) Rules, 1965, shall, as far as practicable, apply as if the poll was closed at the hour fixed in that behalf under Rule 51(1) and 52( 1) of the said rules.