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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Andhra Pradesh - Subsection

Section 8(2)(b) in Andhra Pradesh Panchayat Raj (Conduct of Elections) Rules, 2006

(b)The proposer for member of a ward in the Gram Panchayat or for Member of Mandal Praja Parishad or Zilla Praja Parishad shall be a registered voter in the concerned ward or the territorial constituency. The proposer to the office of Sarpanch shall be a registered voter in any ward of the concerned Gram Panchayat.