Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 23] [Entire Act] State of Andhra Pradesh - Subsection Section 23(2) in Andhra Pradesh Municipalities Act, 1965 (2)The election of the Chairperson may be held ordinarily at the same time and in the same place, as the ordinary election of the members of the municipality.
