Section 2(35) in Andhra Pradesh Panchayat Raj Act, 1994
(35)'registered voter' in the '[Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.]' or 'registered voter in the district' means a person whose name appears in the electoral roll prepared and published under Section 11 for any Gram Panchayat or Gram Panchayats comprised in the Mandal or as the case may be, in the District;
