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State of Andhra Pradesh - Section

Section 9 in Andhra Pradesh Municipal Councils (Constitution of Wards Committees, Election of Chair Persons, Powers and Functions etc.) Rules, 1995

9.

Immediately after the declaration of the results, the Secretary shall prepare a record of the proceedings of the meeting and sign it attesting with his initial every correction made therein and also permit any member present at the meeting to affix his signature to such record, if that member expresses his desire to do so.