Section 231(1)(a) in Andhra Pradesh Panchayat Raj Act, 1994

[Cites 0, Cited by 0] [Section 231(1)] [Section 231] [Entire Act]

State of Andhra Pradesh - Subsection

Section 231(1)(a) in Andhra Pradesh Panchayat Raj Act, 1994

(a)booth capturing has taken place at a polling station or in such number of polling stations as is likely to affect the result of such election or that the result of the poll at that polling station cannot be ascertained; or

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State of Andhra Pradesh - Subsection

Section 231(1)(a) in Andhra Pradesh Panchayat Raj Act, 1994