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[Cites 0, Cited by 0] [Section 343A(2)] [Section 343A] [Entire Act]

State of Andhra Pradesh - Subsection

Section 343A(2)(a) in Andhra Pradesh Municipalities Act, 1965

(a)without prejudice to the generality of the provisions of this clause any such person as is referred to therein, who-
(i)threatens any candidate or any elector or any persdn in whom a candidate, or an, elector is interested, with injury of any kind including social ostracism and excommunication or expulsion from any caste or community: or
(ii)induces or attempts to induce a candidate or an elector to believe that he, or any person in whom he is interested will become or will be rendered an object of divine displeasure or spiritual censure, shall be deemed to interfere with the free exercise of the electoral right of such candidate or elector within the meaning of this clause: