Section 151 in Andhra Pradesh Panchayat Raj Act, 1994
151. Election of members from territorial constituencies.
(1)One member shall be elected to the [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.] from each territorial constituency specified in Section 150 by the method of secret ballot by the persons who are registered voters in the territorial constituency concerned:Provided that a registered voter in the [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.] shall be entitled to contest from any territorial constituency of the [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.].(2)For purpose of preparation and publication of the electoral roll for the elections to the office of member under this Section, the provisions of Sections 11 and 12 shall, mutatis mutandis apply, subject to such rules as may be made in this behalf.
