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[Cites 0, Cited by 0] [Section 28(1)] [Section 28] [Entire Act]

State of Andhra Pradesh - Subsection

Section 28(1)(b) in Andhra Pradesh Municipalities Act, 1965

(b)any vehicle is needed or is likely to be needed for the purpose of transport of personnel or ballot boxes to or from any polling station, or transport of members of the police force for maintaining order during the conduct of such election, or transport of any officer or other person for performance of any duties in connection with such election, the Government may, by order in writing, requisition such premises or such vehicle, as the case may be, and may make such further orders as may appear to them to be necessary or expedient, in connection with the requisitioning;