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[Cites 0, Cited by 0] [Section 30(5)] [Section 30] [Entire Act]

State of Andhra Pradesh - Subsection

Section 30(5)(b) in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005

(b)If any question arises as to whether a person is or is not a near relative within the meaning of clause (a) above, it shall be decided by the Presiding Officer and his decision shall be final.