Section 212 in Andhra Pradesh Panchayat Raj Act, 1994
212. [ Penalty for illegal hiring or procuring of conveyance at elections. [Substituted by Act No. 22 of 2006, dated 19.4.2006.]
- If any person is guilty of any such corrupt practice as is specified in subsection (7) of Section 211 at or in connection with an election, he shall be punishable with imprisonment which may extend to three months and with fine.]
