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State of Andhra Pradesh - Section

Section 55 in Andhra Pradesh Farmers Management of Irrigation Systems Rules

55.

Immediately after the declaration of the result of the election, the Election Officer shall prepare a record of the proceedings of the meeting and sign it attesting with his initials every correction made therein and shall also have the said record of proceedings attested by a majority of the number of members who participated in the meeting. He shall also publish on the notice board of the Mandal Parishad, a notice signed by him stating the name of the person elected as a Member, Managing Committee and President of the Distributory Committee as specified under sub-section (2) of Section 6 of the Act and send a copy of such notice to the District Election Authority concerned and the Election Authority. A copy of this notice shall also be given to the candidate, who is declared elected as member of the Distributory Committee.