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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Andhra Pradesh - Subsection

Section 15(2) in Andhra Pradesh Panchayat Raj (Conduct of Elections) Rules, 2006

(2)In the election to Member, Mandal Praja Parishad and Member, Zilla Praja Parishad, for the purpose of listing, the names of the candidates shall be classified as follows namely:-
(i)candidates of recognized political parties;
(ii)candidates of registered political parties with a reserved symbol;
(iii)candidates of registered political parties without a reserved symbol;
(iv)Independent candidates.