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 54] [Entire Act]

State of Andhra Pradesh - Subsection

Section 54(3) in Andhra Pradesh Municipal Councils/Nagar Panchayats (Direct Election of Chairperson) Rules, 1986

(3)The decision of the Election Officer as to the validity of a ballot paper or a postal ballot paper shall be final, subject only to reversal on an election petition.