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[Cites 0, Cited by 0] [Section 23D(1)] [Section 23D] [Entire Act]

State of Andhra Pradesh - Subsection

Section 23D(1)(a) in Andhra Pradesh Municipalities Act, 1965

(a)such councillor or any other councillor may, within a period of two months form the date on which such intimation is given or doubt is entertained, as the case may be, and