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[Cites 0, Cited by 2] [Section 268(2)] [Section 268] [Entire Act]

State of Andhra Pradesh - Subsection

Section 268(2)(i) in Andhra Pradesh Panchayat Raj Act, 1994

(i)as to all matters under this Act, relating to electoral rolls or the conduct of elections, not expressly provided for in this Act, including deposits to be made by candidates standing for election and the conditions under which such deposits may be forfeited, and the conduct of inquiries and the decision of disputes relating to electoral rolls or elections;