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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Andhra Pradesh - Subsection

Section 64(1) in Andhra Pradesh Municipalities Act, 1965

(1)If, at any time, it appears to the Government that a council, Chairperson, Vice-Chairperson Commissioner has made any default in performing any duty imposed by or under this Act or any other enactment for the time being in force, they may, by order in writing, fix a period for the performance of such duty.