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

State of Andhra Pradesh - Subsection

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

(iii)that there has been a failure on the candidate or his proposer to comply with any of the provisions of Rule 6 or Rule 8;