Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Andhra Pradesh - Subsection

Section 57(5) in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005

(5)After the total number of votes polled by each candidate has been announced under sub-rule (4) the Election Officer shall complete and sign the result sheet in Form XX (Part-I) and no application for further or second recounting shall be entertained thereafter.