Section 11(2)(a) in Andhra Pradesh Panchayat Raj Act, 1994

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State of Andhra Pradesh - Subsection

Section 11(2)(a) in Andhra Pradesh Panchayat Raj Act, 1994

(a)shall be prepared and published in the prescribed manner by reference to the qualifying date,-

(i)before each ordinary election; and

(ii)before each casual election to fill a casual vacancy in the office of the Sarpanch and Member of a Gram Panchayat; and