Section 12(2)(iii) in Andhra Pradesh Panchayat Raj (Conduct of Elections) Rules, 2006

[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

State of Andhra Pradesh - Subsection

Section 12(2)(iii) in Andhra Pradesh Panchayat Raj (Conduct of Elections) Rules, 2006

(iii)the name of the proposer is not registered in the electoral roll of the Gram Panchayat in the case of Sarpanch, in the electoral roll of the concerned ward in the case of Member, Gram Panchayat and in the electoral roll of the concerned territorial constituency in the case of Member, Mandal Praja Parishad and Member, Zilla Praja Parishad; or

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State of Andhra Pradesh - Subsection

Section 12(2)(iii) in Andhra Pradesh Panchayat Raj (Conduct of Elections) Rules, 2006