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[Cites 0, Cited by 0] [Section 48(4)] [Section 48] [Entire Act]

State of Andhra Pradesh - Subsection

Section 48(4)(i) in Andhra Pradesh Municipal Councils/Nagar Panchayats (Direct Election of Chairperson) Rules, 1986

(i)If the polling station at which the person is on duty relates to the ward in which he is entitled to vote, then the provisions contained in Rules 39 and 41 shall apply. The Presiding Officer shall at the end of the poll send the certificate to the Election Officer along with the statement mentioned in sub-rule (5) of Rule 51.