Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 49(3)] [Section 49] [Entire Act]

State of Andhra Pradesh - Subsection

Section 49(3)(a) in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005

(a)that the poll be continued at the polling station for the number of hours for which it was not held on the previous occasion provided that not less than 50% of the voters had cast their votes; or