Section 155 in Andhra Pradesh Panchayat Raj Act, 1994
155. Qualification of candidates for election.
- No person shall be eligible for election as member of a [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.] unless his name appears in the electoral roll of the [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.] concerned and he has completed the age of twenty-one years.
