Section 24(1) in Andhra Pradesh Municipal Corporations (Usage of Electronic Voting Machines) Rules, 2001
(1)If the poll at any polling stations is adjourned under sub-section (1) of Section 58, the provision of Rules 20 to 23 shall, as far as practicable, apply as if the poll was closed at the hour fixed in that behalf under Section 57 of the Act.
