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

State of Andhra Pradesh - Subsection

Section 3(1) in Andhra Pradesh Municipalities (Decision of Election Disputes) Rules, 1967

(1)If the irregularities alleged in the petition are likely to affect validity of the election of more than one returned candidate, the petitioner shall join as respondents to his petition all such returned candidates.