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[Cites 0, Cited by 0] [Section 31(3)] [Section 31] [Entire Act]

State of Andhra Pradesh - Subsection

Section 31(3)(b) in Andhra Pradesh Municipal Corporations (Conduct of Election of Members, Election Expenses and Election Petitions) Rules, 2005

(b)that the proceedings at the poll held at the polling station on the previous occasion be ignored and that a fresh poll be held at such polling station for the full number of hours for which it should have been held on the previous occasion.