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[Cites 0, Cited by 0] [Section 16(4)] [Section 16] [Entire Act]

State of Andhra Pradesh - Subsection

Section 16(4)(i) in Andhra Pradesh Municipal Councils/Nagar Panchayats (Direct Election of Chairperson) Rules, 1986

(i)Any revocation of the appointment of an election agent shall be signed by the candidate and shall operate from the date on which it is lodged with the Election Officer.