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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(2) in Andhra Pradesh Municipal Councils/Nagar Panchayats (Direct Election of Chairperson) Rules, 1986

(2)The Chairperson under Section 23 of the Andhra Pradesh Municipalities Act, 1965, shall be elected by the persons whose names appear in the electoral roll for the Municipality/Nagar Panchayat from among themselves.