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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Andhra Pradesh - Subsection

Section 16(1) in Andhra Pradesh Municipal Councils/Nagar Panchayats (Direct Election of Chairperson) Rules, 1986

(1)Every person nominated as a candidate for an election may appoint in writing some other person to be his election agent. The appointment shall be in Form-V and notice of appointment shall be given in writing to the Election Officer.