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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Andhra Pradesh - Subsection

Section 8(8) in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005

(8)In the case of every nomination filed in respect of a seat reserved for Scheduled Tribes, Scheduled Castes and Backward Classes, a declaration in Form II made before an officer not below the rank of a Deputy Tahsildar of the Revenue Department by the candidate shall be attached to the nomination.