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[Cites 0, Cited by 0] [Section 225D(2)] [Section 225D] [Entire Act]

State of Andhra Pradesh - Subsection

Section 225D(2)(b) in Andhra Pradesh Panchayat Raj Act, 1994

(b)if satisfied that the result of a fresh poll at that polling station will not, in any way, affect the result of the election, issue such directions to the Returning Officer as it may deem proper for the resumption and completion of the counting and for the further conduct and completion of the election in relation to which the votes have been counted.