Section 63(1)(a) in Andhra Pradesh Municipal Corporations (Conduct of Election of Members, Election Expenses and Election Petitions) Rules, 2005

[Cites 0, Cited by 0] [Section 63(1)] [Section 63] [Entire Act]

State of Andhra Pradesh - Subsection

Section 63(1)(a) in Andhra Pradesh Municipal Corporations (Conduct of Election of Members, Election Expenses and Election Petitions) Rules, 2005

(a)a notice specifying the polling area, the electors of which are entitled to vote at the polling station and when the polling area has more than one polling station, the particulars of the electors so entitled; and

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State of Andhra Pradesh - Subsection

Section 63(1)(a) in Andhra Pradesh Municipal Corporations (Conduct of Election of Members, Election Expenses and Election Petitions) Rules, 2005