Section 214(1) in Andhra Pradesh Panchayat Raj Act, 1994
(1)No person shall,-(a)convene, hold, attend, join or address any public meeting or procession in connection with an election:or(b)display to the public any election matter by means of cinematography, television or other similar apparatus; or(c)propagate any election matter to the public by holding, or by arranging the holding of, any musical concert or any theatrical performance or any other entertainment or amusement with a view to attracting the members of the public thereto, in any polling area during the period of forty-eight hours prior to the hour fixed for the conclusion of the poll in the case of [Mandal Praja Parishads] and [Zilla Praja Parishad] [Substituted 'Zilla Parishads' by Act No. 41 of 2006, dated 23.9.2006.] and forty four hours prior to the hour fixed for the conclusion of the poll in the case of Gram Panchayats.
