Section 12(2) in Andhra Pradesh Farmers Management of Irrigation Systems (Election Tribunals in Respect of Water Users Associations, Distributory Committees and Project Committees) Rules, 1997
(2)If the Election Tribunal holds the returned Candidate guilty under Clause (1)(b) and Clause 1(d) (ii) of this rule, the Election Tribunal shall in addition to declaring the election of the returned Candidate as void, shall also declare that the Returned Candidate shall be disqualified to contest in any elections under this Act, for a period of six years from the date of the order.
