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State of Andhra Pradesh - Section

Section 65 in Andhra Pradesh Municipal Councils/Nagar Panchayats (Conduct of Election) Rules, 1965

65.

Notwithstanding anything contained in these rules prescribing the periods for various stages of elections, if due to any unexpected cause or any holiday is declared, the next working day shall be deemed to have been fixed for that purpose and the subsequent period will be reduced to that extent.