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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Andhra Pradesh - Subsection

Section 6(3) in Andhra Pradesh Municipal Councils/Nagar Panchayats (Direct Election of Chairperson) Rules, 1986

(3)Each candidate shall be nominated by a separate nomination paper. An elector standing as a candidate for the election of Chairperson shall not sign his own nomination paper as proposer.