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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Andhra Pradesh - Subsection

Section 7(2) in Andhra Pradesh Municipal Councils/Nagar Panchayats (Direct Election of Chairperson) Rules, 1986

(2)The Election Officer may interpret an entry in the electoral roll so as to overlook merely clerical or printing errors but he shall record the interpretation adopted by him together with the reasons therefor.