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[Cites 0, Cited by 0] [Section 215] [Entire Act]

State of Andhra Pradesh - Subsection

Section 215(2) in Andhra Pradesh Panchayat Raj Act, 1994

(2)This Section applies to any public meeting of a political character held in any constituency between the date of the issue of notification under this Act calling upon the constituency to elect a member or members or office bearers of a local authority and the date on which such election is held.