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[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

State of Andhra Pradesh - Subsection

Section 10(2)(iv) in Andhra Pradesh Municipal Councils/Nagar Panchayats (Direct Election of Chairperson) Rules, 1986

(iv)that in the case the office of Chairperson is solely reserved for any community or communities or for. Women, the candidate does not belong to the community or any of those communities or is not woman as the case may be: