Section 10(2)(i) in Andhra Pradesh Municipal Councils/Nagar Panchayats (Conduct of Election) Rules, 1965

[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

(i)that the candidate is ineligible for election under Sections 13, 13-A, 13-B, 14, 15 and 19 of the Act; or

Legal Document View