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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Andhra Pradesh - Subsection

Section 6(1) in Andhra Pradesh Municipal Councils/Nagar Panchayats (Conduct of Election) Rules, 1965

(1)The nomination of every candidate shall be made by means of nomination paper in Form I, which shall on application, be supplied free of cost by the Election Officer to any elector whose name is on the electoral roll for the ward:Provided that not more than four nomination papers shall be presented by or on behalf of any candidate or accept by the Election Officer for election in the same ward for any particular seat.