Section 375 in Andhra Pradesh Municipalities Act, 1965
375. Sanction for prosecution of Chairperson, Council, Commissioner or Municipal Health.
- Officer or any other officer When the Chairperson any Member, the Commissioner or municipal health officer or any other officer is accused of any offence alleged to have been committed by him while acting or purporting to act in the discharge of his official duty, no court shall take cognizance of such offence except with the previous sanction of the Government.
