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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Andhra Pradesh - Subsection

Section 61(1) in Andhra Pradesh Municipal Councils/Nagar Panchayats (Conduct of Election) Rules, 1965

(1)The name or names of the candidate or candidates duly elected shall be forwarded without delay by the Election Officer to the Director of Printing and Stationery, Government Central Press, Hyderabad for publication in the Andhra Pradesh and shall also be published on the notice board of the Municipal Office.