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State of Andhra Pradesh - Section

Section 11 in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005

11. Publication of list of nominations received.

- On the last day appointed for the receipt of nomination papers and immediately after the hour for their receipt is past, the Election Officer or the authorised person referred to in sub-rule (4) of Rule 8 shall publish in the municipal office a list in Form HI of all nominations received with a notice that the nomination papers will be taken up by the Election Officer for scrutiny at the municipal office or other specified place on the date and time appointed under Rule 6.