Section 97 in Andhra Pradesh Municipal Corporations (Conduct of Election of Members, Election Expenses and Election Petitions) Rules, 2005
97. Place of Trial.
- The trial of election petitions shall be held at such place as the Government may appoint:Provided that a tribunal may, in its discretion sit for any part of the trail at any other place in which the election to which the petitions relates has taken place.
