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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Andhra Pradesh - Subsection

Section 30(1) in Andhra Pradesh Panchayat Raj (Conduct of Elections) Rules, 2006

(1)When a postal ballot paper and other papers sent under rule 27 are for any reason returned undelivered, the Returning Officer may re-issue them by post under certificate of posting or deliver them or cause them to be delivered to the elector personally on a request being made by him.