Section 11(2) in Andhra Pradesh Panchayat Raj Act, 1994
(2)[ The electoral roll for a Gram Panchayat:-(a)shall be prepared and published in the prescribed manner by reference to the qualifying date,-(i)before each ordinary election; and(ii)before each casual election to fill a casual vacancy in the office of the Sarpanch and Member of a Gram Panchayat; and(b)shall be prepared and published in any year, in the prescribed manner, by reference to the qualifying date, if so directed by the Andhra Pradesh Election Commission for Local Bodies:Provided that if the electoral roll is not prepared and published as aforesaid, the validity, or continued operation of the said electoral roll, shall not thereby be affected.] [Substituted by Section 3(ii) Act No. 26 of 2000.]
