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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Andhra Pradesh - Subsection

Section 30(3) in Andhra Pradesh Municipal Councils/Nagar Panchayats (Direct Election of Chairperson) Rules, 1986

(3)If the Presiding Officer owing to illness or other unavoidable cause is obliged to absent himself from the polling station, his function shall be performed by such polling officer as has been previously authorised by the Election Officer to perform such functions during any such absence.