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[Cites 0, Cited by 0] [Section 25(2)] [Section 25] [Entire Act]

State of Andhra Pradesh - Subsection

Section 25(2)(i) in Andhra Pradesh Conduct of Election of Member (Co-opted), President and Vice-President of Mandal Praja Parishad and Members (Co-opted), Chairperson and Vice-Chairperson of Zilla Praja Parishad Rules, 2006

(i)Nomination papers which shall be in Form-III appended to the Andhra Pradesh (Conduct of election of Member (Co-opted), President and Vice-President of Mandal Praja Parishad and Members (Co-opted), Chairperson and Vice-Chairperson of Zilla Praja Parishad) Rules, 2006 may be delivered to the Presiding Officer by the candidate or his proposer at the office of the Mandal Praja Parishad before 10.00 A.M on (date) .............................