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

State of Andhra Pradesh - Subsection

Section 23(3) in Andhra Pradesh Municipalities Act, 1965

(3)Save as otherwise expressly provided in this Act, the term of office of the Chairperson who is elected at an ordinary election shall be five years from the date, appointed by the election authority for the first meeting of the council.x x x