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[Cites 0, Cited by 0] [Section 50(3)] [Section 50] [Entire Act]

State of Andhra Pradesh - Subsection

Section 50(3)(i) in Andhra Pradesh Municipalities Act, 1965

(i)when an order of delegation made under this sub-section is in force, no further order of delegation of any functions shall be made in favour of any member other than the member in whose favour the order in force was made;