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[Cites 0, Cited by 0] [Section 13(3)] [Section 13] [Entire Act]

State of Andhra Pradesh - Subsection

Section 13(3)(b) in Andhra Pradesh Panchayat Raj Act, 1994

(b)A member elected in a casual vacancy shall enter upon office forthwith but shall hold office only so long as the member in whose place he is elected would have been entitled to hold office if the vacancy had not occurred.