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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Andhra Pradesh - Subsection

Section 46(2) in Andhra Pradesh Municipal Councils/Nagar Panchayats (Direct Election of Chairperson) Rules, 1986

(2)Immediately the deposit required by sub-rule (1) has been made, the Presiding Officer shall obtain a written statement in Form XIII which shall be signed by the candidate or the agent, as the case may be in the presence of the Presiding Officer.