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State of Andhra Pradesh - Section

Section 76 in Andhra Pradesh Panchayat Raj Act, 1994

76. Election expenses to be borne by the Government.

- The cost of the preparation and revision of the electoral roll, the cost of the election expenses, including the conduct of elections to the GramPanchayat and the cost of maintenance of election establishment employed in connection therewith, shall be borne by the Government.