Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Andhra Pradesh - Subsection

Section 8(3) in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005

(3)Each candidate shall be nominated by a separate nomination paper. An elector standing as a candidate for election to a seat shall not sign his own nomination papers as proposer.