Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 50(5)] [Section 50] [Entire Act]

State of Andhra Pradesh - Subsection

Section 50(5)(a) in Andhra Pradesh Municipal Councils/Nagar Panchayats (Conduct of Election) Rules, 1965

(a)Where an order is passed under clause (a) of sub-rule (3) for the continuation of the poll, the Election Officer shall proceed afresh under sub-rule (1) of Rule 31 and return to the Presiding Officer appointed under that sub-rule, all the packets received by him under sub-rule (2) of this rule.