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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Andhra Pradesh - Subsection

Section 62(4) in Andhra Pradesh Municipal Councils/Nagar Panchayats (Direct Election of Chairperson) Rules, 1986

(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.