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[Cites 0, Cited by 0] [Section 260(5)] [Section 260] [Entire Act]

State of Andhra Pradesh - Subsection

Section 260(5)(c) in Andhra Pradesh Panchayat Raj Act, 1994

(c)The Andhra Pradesh Election Commissioner for Local Bodies may appoint such number of additional, joint, deputy or assistant election authorities, as it thinks fit to exercise such powers and perform such functions as are assigned by the Andhra Pradesh Election Commission for Local Bodies.