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State of Andhra Pradesh - Section

Section 40 in Andhra Pradesh Municipal Councils/Nagar Panchayats (Direct Election of Chairperson) Rules, 1986

40.

Immediately before any ballot paper is delivered to an elector--
(a)the number, name and description of the elector as stated in the electoral roll shall be called out; and
(b)The Polling Officer shall record the electoral roll, Part No. and Serial No. of the voter as entered in the marked copy of the electoral roll on the counter foil of the ballot paper and obtain his signature or thumb impression thereon.