Section 93 in Andhra Pradesh Municipal Corporations (Conduct of Election of Members, Election Expenses and Election Petitions) Rules, 2005
93. Notice by District Election Authority for inspection of accounts.
- The District Election Authority shall, within two days from the date on which the account of election expenses has been received by him, cause a notice to be affixed to his notice board, specifying, -(a)the date on which the account has been lodged before the Commissioner,(b)the name of the candidate; and(c)the time and place at which such account can be inspected by any intending person.
