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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Andhra Pradesh - Subsection

Section 57(2) in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005

(2)On such an application being made, the Election Officer shall decide the matter and may allow the application in whole or in part or may reject in to to if it appears to him to be frivolous or unreasonable.