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[Cites 0, Cited by 0] [Section 1] [Entire Act]

State of Andhra Pradesh - Subsection

Section 1(4) in Andhra Pradesh Municipalities (Decision of Election Disputes) Rules, 1967

(4)An Election Tribunal exercising jurisdiction under these rules shall be deemed to exercise such jurisdiction as a person a designata and not in his capacity as a judge of the Court over which he preside.