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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3(2) in Andhra Pradesh Municipal Councils (Constitution of Wards Committees, Election of Chair Persons, Powers and Functions etc.) Rules, 1995

(2)Where an order issued under sub-rule (1) results in the material alteration of the Wards Committee of a Municipality, Commissioner and Director of Municipal Administration may direct that the alteration shall take effect from the next ordinary elections.