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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of Andhra Pradesh - Subsection

Section 71(3) in Andhra Pradesh Municipalities Act, 1965

(3)The Municipal Health Officer, Municipal Engineer, Education Officer or Town Planning Officer shall devote his whole time to the duties of his office and shall not undertake any work unconnected with the municipality except with the sanction or under the direction of the Government.