Section 2(40) in Andhra Pradesh Panchayat Raj Act, 1994
(40)['Andhra Pradesh Election Commissioner for Local Bodies'] [Substituted by Section 2 of Andhra Pradesh Act No. 33 of 1998.] means [Andhra Pradesh Election Commissioner for Local Bodies] [Substituted by Section 2 of Andhra Pradesh Act No. 33 of 1998.] appointed by the Governor under sub-Section (2) of Section 200;
