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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Andhra Pradesh - Subsection

Section 19(2) in Andhra Pradesh Conduct of Election of Member (Co-opted), President and Vice-President of Mandal Praja Parishad and Members (Co-opted), Chairperson and Vice-Chairperson of Zilla Praja Parishad Rules, 2006

(2)Notice of the date and hour of such meeting shall be given in Form - VI to the members specified in clauses (i) to (iv) of sub-section (3) of section 177 atleast three clear days in advance of the date of the meeting fixed for the election of the Chairperson and Vice-Chairperson, Zilla Praja Parishad by the District Collector. In respect of Members (Co-opted), the notice in Form -VIII shall be affixed on the notice board of the Zilla Praja Parishad.