Section 205(1)(b) in Andhra Pradesh Panchayat Raj Act, 1994

[Cites 0, Cited by 0] [Section 205(1)] [Section 205] [Entire Act]

State of Andhra Pradesh - Subsection

Section 205(1)(b) in Andhra Pradesh Panchayat Raj Act, 1994

(b)any vehicle is needed or is likely to be needed for the purpose of transport of personnel or ballot boxes to or from any polling station, or transport of members of the police force for maintaining order during the conduct of such election, or transport of any officer or other person for performance of any duties in connection with such election, the Andhra Pradesh Election Commissioner for Local Bodies may, by order in writing, requisition such premises or such vehicle, as the case may be, and may make such further orders as may appear to him to be necessary or expedient, in connection with the requisitioning:

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State of Andhra Pradesh - Subsection

Section 205(1)(b) in Andhra Pradesh Panchayat Raj Act, 1994