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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Andhra Pradesh - Subsection

Section 6(2) in Andhra Pradesh Municipal Councils/Nagar Panchayats (Direct Election of Chairperson) Rules, 1986

(2)Every nomination paper shall be signed by one such elector as, propose and the candidate shall sign a declaration on it expressing his willingness to stand for election.