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[Cites 0, Cited by 0] [Section 225C(2)] [Section 225C] [Entire Act]

State of Andhra Pradesh - Subsection

Section 225C(2)(b) in Andhra Pradesh Panchayat Raj Act, 1994

(b)if satisfied that the result of a fresh poll at that polling station will not, in any way, affect the result of the election or that the mechanical failure of the voting machine or the error or irregularity in procedure is not material, issue such directions to the Returning Officer as it may deem proper for the further conduct and completion of the election.