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[Cites 0, Cited by 1] [Section 151] [Entire Act]

State of Andhra Pradesh - Subsection

Section 151(2) in Andhra Pradesh Panchayat Raj Act, 1994

(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.