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State of Andhra Pradesh - Section

Section 9 in Andhra Pradesh Municipalities (Decision of Election Disputes) Rules, 1967

9.

Where at any inquiry into an election petition any candidate other than a returned candidate claims the seat for himself, the returned candidate or candidates or any other party to the proceedings may produce evidence to prove that the election of such candidate would have been void if he had been a returned candidate and a petition had been presented complainting of his election.