Section 23(3) in Andhra Pradesh Municipal Councils/Nagar Panchayats (Direct Election of Chairperson) Rules, 1986
(3)Any voter who is subjected to preventive detention under any Law for the time being in force or on his behalf any member of his family may within fifteen days from the date of publication of the notice, apply to the Election Officer of the ward for permission to give his vote by postal ballot at the election. Every such application shall specify the name of the voter, his address, his serial number in the electoral roll and the particulars reading his place of detention.
