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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Andhra Pradesh - Subsection

Section 17(b) in Andhra Pradesh Conduct of Election of Member (Co-opted), President and Vice-President of Mandal Praja Parishad and Members (Co-opted), Chairperson and Vice-Chairperson of Zilla Praja Parishad Rules, 2006

(b)publish on the notice board of the Zilla Praja Parishad a notice signed by him, stating the name of the person elected as Member (Co-opted) of the Zilla Praja Parishad and send a copy of such notice to the State Election Commission, the Commissioner, Panchayat Raj and the District Collector. A copy of this notice shall also be given to the candidate who is declared elected.