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[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

State of Andhra Pradesh - Subsection

Section 10(2)(iv) in Andhra Pradesh Municipal Councils/Nagar Panchayats (Conduct of Election) Rules, 1965

(iv)that, in case the election is solely for a seat of ..................... reserved for any community ................ or for women, the candidate does not belong to that community or any of those communities or is not a woman, as the case may be: