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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Andhra Pradesh - Subsection

Section 63(1) in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005

(1)The name or names of the candidate or candidates duly elected shall be forwarded without delay by the Election Officer to the Director of Printing and Stationery, Government Central Press Hyderabad for publication in the Andhra Pradesh Gazette and shall also be published on the notice board of the Municipal Office.