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[Cites 0, Cited by 0] [Section 216(2)] [Section 216] [Entire Act]

State of Andhra Pradesh - Subsection

Section 216(2)(b) in Andhra Pradesh Panchayat Raj Act, 1994

(b)unless, within a reasonable time after the printing of the document, one copy of the declaration is sent by the printer, together with one copy of the document,-
(i)where it is printed in the capital of the State, to the A.P. Election Commissioner for local bodies, and
(ii)in any other case, to the District Magistrate of the district in which it is printed.