Section 18 — Electoral rolls for modified Assembly constituencies.

The Andhra State Act, 1953
Where by virtue of the provisions of section 12 the extent of an Assembly constituency has altered, the electoral roll for that constituency as so altered shall, as from the appointed day and until it is revised in accordance with law, be deemed to consist of so much of the electoral roll or rolls for any Assembly constituency or constituencies as relate to the areas comprised within the constituency as so altered.

Official Hindi (PDF) ↗

Open in Lexace · Ask the AI about this section

‹ Prev All sections Next ›


Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.