Section 7(2) in Andhra Pradesh Municipalities Act, 1965
(2)The Special Officer shall cause arrangements for election to be made so that the Chairperson and the elected members may come into officer on such date as may be specified by the Government by an order made in this behalf;Provided that the Government may, from time to time, postpone the date [within a period of two years] [Substituted 'within a period of one and half years' by Act No. 19 of 2002, dated 9.8.2002] so specified it, for any reason, the elections cannot be completed before such date.
