Section 23(1) in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005
(1)As soon as possible, after a notice is published under Rule 6, the Election Officer shall ascertain in writing from the Collector of the District whether any voter in that Municipality is subject to preventive detention under any law for the time being in force. The Collector shall within five days from the date of receipt of such communication from the Election Officer forward list of names of any such voters in that municipality, if any, to get her with their addresses and the particulars about their place of detention to the Election Officer.
