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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Andhra Pradesh - Subsection

Section 47(2) in Andhra Pradesh Municipal Councils/Nagar Panchayats (Conduct of Election) Rules, 1965

(2)Immediately the deposit required by sub-rule (1) has been made, the Presiding Officer shall obtain a written statement in form XIII which shall be signed by the candidate or agent, as the case may be, in the presence of the Presiding Officer.