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[Cites 0, Cited by 1] [Section 29] [Entire Act]

State of Andhra Pradesh - Subsection

Section 29(1) in Andhra Pradesh Municipalities Act, 1965

(1)The Government shall appoint a Commissioner for a municipality who shall be the executive authority of that municipality.Provided that person holding office as Commissioner or Executive Officer, as the case may be, of a municipality immediately before the commencement of this Act, shall be, deemed to have been appointed by the Government as Commissioner under this sub-section.