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[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

State of Andhra Pradesh - Subsection

Section 12(1)(b) in Andhra Pradesh Farmers Management of Irrigation Systems (Election Tribunals in Respect of Water Users Associations, Distributory Committees and Project Committees) Rules, 1997

(b)that any election offence as defined in Chapter IX-A of the Indian Penal Code, 1860 has been committed by a Returned candidate or his election agent or by any other person with consent of the Returned Candidate or his election agent; or