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[Cites 0, Cited by 0] [Section 48(4)] [Section 48] [Entire Act]

State of Andhra Pradesh - Subsection

Section 48(4)(ii) in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005

(ii)if he polling station at which the person is on duty is not in the ward in which he is entitled to vote, the Presiding Officer shall issue the ballot paper with instructions similar to those contained in sub-rule (2). The person shall proceed into the polling compartment and mark the ballot paper and place in an envelope He shall then stick the envelope and hand over the cover the Presiding Officer. The presiding Officer shall make up into separate packets for each ward, the covers in which votes have been so recorded the connected certificate being fastened to the covers, seal up each such packet in the manner specified in Rule 52 and forward the same to the election officer.