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[Cites 0, Cited by 0] [Section 28(1)] [Section 28] [Entire Act]

State of Andhra Pradesh - Subsection

Section 28(1)(a) in Andhra Pradesh Municipalities Act, 1965

(a)any premises are needed or are likely to be needed for the purpose of being used as a polling station or for the storage of ballor boxes after a poll has been taken, or