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[Cites 0, Cited by 0] [Section 49(3)] [Section 49] [Entire Act]

State of Andhra Pradesh - Subsection

Section 49(3)(b) in Andhra Pradesh Municipal Councils/Nagar Panchayats (Direct Election of Chairperson) Rules, 1986

(b)that the proceedings at the poll held at the polling station on the previous occasion be ignored and that a fresh poll he held at such polling station for the full number of hours for which it should have been held on the previous occasion. Any order passed by the Election Authority under this sub-rule shall be final.