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

State of Andhra Pradesh - Subsection

Section 3A(2) in Andhra Pradesh Municipal Councils/Nagar Panchayats (Conduct of Election) Rules, 1965

(2)The District Collector shall be the District Election Authority. The functions of the Election Authority under these rules may also be performed, unless specifically otherwise provided by District Election Authority within his jurisdiction.