Section 179 in Andhra Pradesh Panchayat Raj Act, 1994
179. Election of members from territorial constituencies.
(1)One member shall be elected to the [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] from each territorial constituency specified in Section 178 by the method of secret ballot by the registered voters in the territorial constituency concerned:Provided that a registered voter in the district shall be entitled to contest from any territorial constituency of the [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.].(2)For purposes of preparation and publication of the electoral roll for the elections to the office of member under this Section, the provisions of Sections 11 and 12 shall, mutatis mutandis apply subject to such rules as may be made in this behalf.
