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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Andhra Pradesh - Subsection

Section 62(3) in Andhra Pradesh Municipal Councils/Nagar Panchayats (Direct Election of Chairperson) Rules, 1986

(3)Unless it is otherwise ordered by the *[State Election Commission], election proceedings stayed under this rule shall, on cancellation of the stay order, proceed from the stage at which they were stayed on fresh dates, to be fixed.