Section 27 in Andhra Pradesh Municipal Councils/Nagar Panchayats (Conduct of Election) Rules, 1965
27.
A voter shall obtain attestation of his signature, but not of his vote on the postal ballot paper by a Magistrate to whom the voter is personally known or to whose satisfaction the voter has been identified or--(a)in the case referred to in clause (a) of sub-rule (3) of Rule 25 by such officer as may be appointed in this behalf by any commanding officer of the unit in which the voter is employed; and(b)in the case referred to in clause (b) of sub-rule (3) of Rule 25 by the Superintendent of the Jail or Commandant of the detention camp in which the voter is under detention.
