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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Andhra Pradesh - Subsection

Section 10(c) in Andhra Pradesh Municipalities (Decision of Election Disputes) Rules, 1967

(c)the result of the election has been materially affected by any irregularity in respect of a nomination paper or by the improper reception or refusal of a nomination paper or vote or by any non-compliance with the provisions of the Act or the Rules made thereunder. The election of such returned candidate shall be void;