Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Andhra Pradesh - Section Section 51 in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005 51. Adjournment of poll etc., on the ground of booth capturing. - Where booth capturing taken place the procedure prescribed in Section 343-W of the Act shall be followed.
