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

State of Andhra Pradesh - Subsection

Section 28(1) in Andhra Pradesh Municipal Councils/Nagar Panchayats (Direct Election of Chairperson) Rules, 1986

(1)When a ballot paper and other connected papers sent by registered post under Rule 25, are for any reason returned undelivered, the Election Officer may re-issue them by registered post.