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[Cites 0, Cited by 0] [Section 214(1)] [Section 214] [Entire Act]

State of Andhra Pradesh - Subsection

Section 214(1)(c) in Andhra Pradesh Panchayat Raj Act, 1994

(c)propagate any election matter to the public by holding, or by arranging the holding of, any musical concert or any theatrical performance or any other entertainment or amusement with a view to attracting the members of the public thereto, in any polling area during the period of forty-eight hours prior to the hour fixed for the conclusion of the poll in the case of [Mandal Praja Parishads] and [Zilla Praja Parishad] [Substituted 'Zilla Parishads' by Act No. 41 of 2006, dated 23.9.2006.] and forty four hours prior to the hour fixed for the conclusion of the poll in the case of Gram Panchayats.