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

State of Andhra Pradesh - Subsection

Section 3(m) in Andhra Pradesh Municipal Councils/Nagar Panchayats (Direct Election of Chairperson) Rules, 1986

(m)"Public Holiday" means any day declared as such by the Government;
(mm)"State Election Commission" means State Election Commission constituted under Article 243-K of the Constitution of India.