Section 211(8) in Andhra Pradesh Panchayat Raj Act, 1994
(8)[ Booth capturing by a candidate or his agent or other person.] [Inserted by Act No. 22 of 2006, dated 19.4.2006.]Explanation. - (1) In this Section, the expression "agent" includes an election agent, a polling agent, and any person who is held to have acted as an agent in connection with election with the consent of the candidate.
