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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Andhra Pradesh - Subsection

Section 61(2) in Andhra Pradesh Municipal Councils/Nagar Panchayats (Conduct of Election) Rules, 1965

(2)The Election Officer shall send a list of elected candidates to the Election Authority and the Collector concerned and also to the Revenue Divisional Officer concerned in case of first, second and third grade municipalities together with their address.