Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 162(2)] [Section 162] [Entire Act] State of Andhra Pradesh - Subsection Section 162(2)(a) in Andhra Pradesh Farmers' Management of Irrigation Systems (conduct of Elections) Rules, 2003 (a)declaring that any other party to the petition who has under these Rules claimed the seat has been duly elected: