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State of Andhra Pradesh - Section

Section 39 in Andhra Pradesh Farmers Management of Irrigation Systems Rules

39. Declaration of Result.

(1)The Election Officer shall, subject to the provisions of Rule 34, in so far as they apply to any particular case :
(a)declare in Form 17 the candidate to whom the largest number of valid votes have been given, (to be elected under Rule 41) and send signed copies thereof to the Election Authority and the District Election Authority; and
(b)complete the entries of the result of election of Form 16 and send signed copies thereof to the Election Authority and the District Election Authority.
(2)Copies of result sheet in Form 16 shall be supplied to the contesting candidates on payment of fee as charged for supply of certified copies of other Government records. Copies of Form 17 shall also be supplied to the contesting candidate on payment of rupees two for each copy. The District Election Authority, or Election Officer on receipt of an application shall issue the certified copies referred to above.