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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Andhra Pradesh - Subsection

Section 11(2) in Andhra Pradesh Municipalities (Decision of Election Disputes) Rules, 1967

(2)If the Election tribunal declares the election of that returned candidate or candidate as void, it shall further pass on order, either-
(a)declaring the petitioner or any other candidate as duly elected; or
(b)ordering a fresh election: