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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Andhra Pradesh - Subsection

Section 63(4) in Andhra Pradesh Municipal Councils/Nagar Panchayats (Conduct of Election) Rules, 1965

(4)If any difficulty arises as to the holding of any election under these rules, the State Election Commissioner may, by order, do anything not inconsistent with these rules which appears to them necessary for the proper holding of the election.