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[Cites 0, Cited by 0] [Section 49(4)] [Section 49] [Entire Act]

State of Andhra Pradesh - Subsection

Section 49(4)(b) in Andhra Pradesh Municipal Councils/Nagar Panchayats (Direct Election of Chairperson) Rules, 1986

(b)be published in the manner laid down in Rule 5 not less then seven days before the date fixed for the continuation poll or for the fresh poll as the case may be.