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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3(1)(c) in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005

(c)"Elector" in relation to an election to any municipality means a person whose name appears in the electoral roll of the Municipality as it remains in force, except a person who is declared to be a man of unsound mind and stands so declared by a competent court;