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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Andhra Pradesh - Subsection

Section 4(1) in Andhra Pradesh Municipal Councils/Nagar Panchayats (Direct Election of Chairperson) Rules, 1986

(1)The Election Officer shall affix a notice on the board of the Municipal Officer showing the voters list pertaining to the various wards of the Municipality/Nagar Panchayat on the day of the publication of the notice under the rules.