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[Cites 0, Cited by 0] [Section 231(2)] [Section 231] [Entire Act]

State of Andhra Pradesh - Subsection

Section 231(2)(a) in Andhra Pradesh Panchayat Raj Act, 1994

(a)declare that the poll at that polling station be void, appoint a day, and fix the hours, for taking fresh poll at that polling station and notify the date so appointed and hours so fixed in such manner as he may deem fit, or