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[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

State of Andhra Pradesh - Subsection

Section 16(1)(a) in Andhra Pradesh Municipalities Act, 1965

(a)is sentenced by a criminal court to such punishment and for such offence as is described in sub-section (1) of Section 15;
(aa)[ is elected to aWard/Office reserved for Scheduled Castes or Scheduled Tribes or Backward Classes, and subsequently the community certificate, on the basis of which he is elected is cancelled, underSection 5oftheAndhra Pradesh (Scheduled Castes, Scheduled Tribes and Backward Classes) Regulation of issue of Community Certificates Act, 1993;] [Inserted by Act No. 28 of 2005, dated 25.10.2005.]