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State of Andhra Pradesh - Section

Section 178 in Andhra Pradesh Panchayat Raj Act, 1994

178. Mandals to be territorial constituencies.

- For purposes of electing the members specified in clause (i) of sub-Section (3) of Section 177 every Mandal in the District shall be a territorial constituency and the Andhra Pradesh Election Commissioner for Local Bodies shall allot not more than one seat for each such territorial constituency.