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State of Andhra Pradesh - Section

Section 101 in Andhra Pradesh Municipal Corporations (Conduct of Election of Members, Election Expenses and Election Petitions) Rules, 2005

101. Appearance before the Tribunal.

- Any appearance, application or act before tribunal may be made or done by the party in person or by a pleader duly appointed to act in his behalf.Provided that it shall be open to the tribunal to direct any party to appear in person.