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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Andhra Pradesh - Subsection

Section 16(8) in Andhra Pradesh Conduct of Election of Member (Co-opted), President and Vice-President of Mandal Praja Parishad and Members (Co-opted), Chairperson and Vice-Chairperson of Zilla Praja Parishad Rules, 2006

(8)The Presiding Officer shall, immediately after declaring the candidate as elected, inform them that there will be held another meeting that day or the next day for the election of Chairperson and Vice-Chairperson of Zilla Praja Parishad and that a notice announcing the time, date, venue, etc. will shortly be placed on the notice board of the Zilla Praja Parishad in Form-VIII and he shall also request them to read it after the conclusion of the meeting.