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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Andhra Pradesh - Subsection

Section 51(3) in Andhra Pradesh Municipal Councils/Nagar Panchayats (Conduct of Election) Rules, 1965

(3)In every such case as aforesaid the Election Officer shall take a fresh poll in such polling station or in such polling booth, as aforesaid, on the day so appointed by the Election Authority and shall notify the day so appointed and the hours of polling so fixed in such manner as the State Election Commissioner may direct and the provisions of the Act and of any rules or orders made thereunder shall apply to every such fresh poll as they apply to the original poll.