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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Andhra Pradesh - Subsection

Section 4(2) in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005

(2)The District Collector shall be the District Election Authority. He shall, within his Jurisdiction perform such functions of the Election Authority under these rules as may be assigned to him by the Election Authority.