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[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

State of Andhra Pradesh - Subsection

Section 12(2)(iv) in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005

(iv)that, in case the seat is reserved for any community or for women, the candidate does not belong to that community or is not a woman, as the case may be;