Section 25(2)(iii) in Andhra Pradesh Conduct of Election of Member (Co-opted), President and Vice-President of Mandal Praja Parishad and Members (Co-opted), Chairperson and Vice-Chairperson of Zilla Praja Parishad Rules, 2006

[Cites 0, Cited by 0] [Section 25(2)] [Section 25] [Entire Act]

State of Andhra Pradesh - Subsection

Section 25(2)(iii) in Andhra Pradesh Conduct of Election of Member (Co-opted), President and Vice-President of Mandal Praja Parishad and Members (Co-opted), Chairperson and Vice-Chairperson of Zilla Praja Parishad Rules, 2006

(iii)The name of the persons whose nominations are valid will be published on the notice board of the Office of Mandala Parishad on (date) .......................... at .................................

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State of Andhra Pradesh - Subsection

Section 25(2)(iii) in Andhra Pradesh Conduct of Election of Member (Co-opted), President and Vice-President of Mandal Praja Parishad and Members (Co-opted), Chairperson and Vice-Chairperson of Zilla Praja Parishad Rules, 2006