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[Cites 0, Cited by 0] [Section 37(2)] [Section 37] [Entire Act]

State of Andhra Pradesh - Subsection

Section 37(2)(b) in Andhra Pradesh Panchayat Raj (Conduct of Elections) Rules, 2006

(b)If any question arises as to whether a person is or is not a near relative within the meaning of clause (a) above, it shall be decided by the Presiding Officer and his decision shall be final.