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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Andhra Pradesh - Subsection

Section 65(4) in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005

(4)If any difficulty arises as to the holding of any election under these rules, the State Election Commission may, by order, do anything not inconsistent with these rules which appears to them necessary for the proper holding of the election.