Section 230B in Andhra Pradesh Panchayat Raj Act, 1994
230B. Lodging of account with the District Election Authority.
- Every contesting candidate at an election shall, within forty five days from the date of declaration of the result of the election, lodge with the District Election Authority, an account of his election expenses, which shall be a true copy of the account kept by him, or by his election agent, under Section 230A.]
