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[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

State of Andhra Pradesh - Subsection

Section 11(2)(b) in Andhra Pradesh Panchayat Raj Act, 1994

(b)shall be prepared and published in any year, in the prescribed manner, by reference to the qualifying date, if so directed by the Andhra Pradesh Election Commission for Local Bodies: