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[Cites 0, Cited by 0] [Section 49(5)] [Section 49] [Entire Act]

State of Andhra Pradesh - Subsection

Section 49(5)(a) in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005

(a)where an order is passed under Clause (a) of sub-rule (3) for the continuation of the poll, the Election Officer shall proceed afresh under sub-rule (1) of Rule 30 and return to the Presiding Officer appointed under that sub-rule, all the packets received by him under sub-rule (2) of this rule.