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[Cites 0, Cited by 0] [Section 326(2)] [Section 326] [Entire Act]

State of Andhra Pradesh - Subsection

Section 326(2)(b) in Andhra Pradesh Municipalities Act, 1965

(b)[ with regard to all matters not expressly provided for in this Act, relating to electoral rolls, conduct of elections and resolution of disputes relating to elections to any office, including deposits to be made by candidates standing for direct elections and the conditions under which such deposits may be forfeited;] [Substituted by Act No. 28 of 2005, dated 25.10.2005.]