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[Cites 0, Cited by 0] [Section 231(2)] [Section 231] [Entire Act]

State of Andhra Pradesh - Subsection

Section 231(2)(b) in Andhra Pradesh Panchayat Raj Act, 1994

(b)if satisfied that in view of the large number of polling stations involved in booth capturing the result of the election is likely to be affected or that booth capturing had affected counting of votes in such manner as to effect the result of the election, countermand the election in that constituency.