Section 211(4) in Andhra Pradesh Panchayat Raj Act, 1994
(4)The promotion of, or attempt to promote, feelings of enemity or hatred between different classes of the citizens of India on grounds of religion, race, caste, community, or language by a candidate, or his agent or any other person with the consent of a candidate or his election agent for the furtherance of the prospects of the election of that candidate or of pre-judicially affecting the election of any candidate.[(4-A) The propagation of the practice or the commission of sati or its glorification by a candidate or his agent or any other person with the consent of the candidate or his election agent for the furtherance of the prospects of the election of that candidate of for pre-judicially affecting the election of any candidate.Explanation. - For the purpose of this clause, "sati" and "glorification" in relation of sati shall have the meanings respectively assigned to them in the Commission of Sati (Prevention) Act, 1987.] [Inserted by Act No. 22 of 2006, dated 19.4.2006.]
