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[Cites 0, Cited by 0] [Section 77] [Entire Act]

State of Andhra Pradesh - Subsection

Section 77(1) in Andhra Pradesh Municipal Corporations (Conduct of Election of Members, Election Expenses and Election Petitions) Rules, 2005

(1)The Presiding Officer may whenever he considers it necessary to do so, enter the voting compartment during poll and take such steps as may be necessary to ensure that the balloting unit is not tempered or interfered with in any way.