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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Andhra Pradesh - Subsection

Section 7(2) in Andhra Pradesh Municipal Councils/Nagar Panchayats (Conduct of Election) Rules, 1965

(2)The Election Officer may interpret an entry in the electoral roll as to overlook merely clerical or printing errors but he shall record the interpretation adopted by him together with the reasons thereof.