Section 27(1) in Andhra Pradesh Municipal Councils/Nagar Panchayats (Direct Election of Chairperson) Rules, 1986
(1)If a voter to whom ballot paper has been sent under Rule 24 is illiterate or is unable due to physical incapacity to record his vote and sign the declaration on the back of the ballot paper in accordance with provisions of Rule 25, it shall be competent for him to make his declaration and to record his vote by the hand of any officer empowered to attest his signature and declaration under Rule 26.
