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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Andhra Pradesh - Subsection

Section 4(1)(a) in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005

(a)The conduct of Elections to all Municipalities in the State shall be under the superintendence, direction and control of the State Election Commission