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

State of Andhra Pradesh - Subsection

Section 23C(1)(b) in Andhra Pradesh Municipalities Act, 1965

(b)have not accepted the merger and opted to function as a separate group and from the time of such merger, such other political party or group, as the case may be, shall be deemed to be the political party to which he belongs for the purpose of sub-section (1) of section 23A and to be his original political party for the purposes of this sub-section.