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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3(e) in Andhra Pradesh Municipal Councils/Nagar Panchayats (Direct Election of Chairperson) Rules, 1986

(e)"Election Officer" means the Commissioner or any person or Officer authorised or appointed by the Election Authority to do any act or perform any function in connection with the conduct of election of Chairperson under these rules.