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[Cites 0, Cited by 0] [Section 62(1)] [Section 62] [Entire Act]

State of Andhra Pradesh - Subsection

Section 62(1)(a) in Andhra Pradesh Panchayat Raj (Conduct of Elections) Rules, 2006

(a)declare in Form-XXVII the candidate to whom the largest number of valid votes have been given to be elected for the seat and send signed copies thereof to the State Election Commission, Election Authority and District Election Authority.