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[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

State of Andhra Pradesh - Subsection

Section 16(1)(c) in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005

(c)dies as a contesting candidate and a report of his death is received before the commencement of the poll, the Election Officer shall, upon being satisfied about the fact of the death of the candidate, by order, announce an adjournment of poll to a date to be notified later and report the facts to the State Election Commission and to the election authority: