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State of Andhra Pradesh - Section

Section 27 in Andhra Pradesh Municipal Corporations (Conduct of Election of Members, Election Expenses and Election Petitions) Rules, 2005

27. Form of Ballot Paper.

(1)Every ballot paper to be used at an election shall have a counterfoil attached thereto and the said ballot paper and the counterfoil shall be in such colour, form and the particulars therein shall be in such language, or languages as the State Election Commission may direct. It shall also contain the symbols allotted to the candidates.
(2)The ballot paper shall contain the name of candidates in the same order in which they appear in the list of contesting candidates.
(3)If two or more candidates bear the same name they shall be distinguished by the addition of their occupation or residence or in some other manner.
(4)The ballot papers shall be serially numbered and the counterfoils thereof shall have on their faces the same serial numbers as those contained on the faces of the ballot paper.