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[Cites 0, Cited by 0] [Section 231(1)] [Section 231] [Entire Act]

State of Andhra Pradesh - Subsection

Section 231(1)(b) in Andhra Pradesh Panchayat Raj Act, 1994

(b)booth capturing takes place in any place for counting of votes in such manner that the result of the counting at that place cannot be ascertained, the returning officer shall forthwith report the matter to the A.P. Election Commissioner for Local Bodies.