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State of Andhra Pradesh - Section

Section 35A in Andhra Pradesh Municipal Councils/Nagar Panchayats (Direct Election of Chairperson) Rules, 1986

35A.

Immediately before the commencement of the Poll, the Presiding Officer shall also demonstrate to the polling agents and others present that the marked copy of the electoral roll to be used during the poll does not contain, any entry other than that made in pursuance of the Rules 22, 23, 24 and 48 and any mark other than the mark made in pursuance of the Rules 22, 23, 24 and 48.