Section 343ZA in Andhra Pradesh Municipalities Act, 1965
343ZA. Election petitions.
- No election held under this Act shall be called in question except by an election petition presented in accordance with such rules as may be made in this behalf and to such authority as may be specified in such rules.[Chapter V] [Inserted by Act No. 28 of 2005, dated 25.10.2005.] Election Expenses
