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 0] [Entire Act] State of Andhra Pradesh - Section Section 85F in Andhra Pradesh Municipalities Act, 1965 85F. [ Removal from Office. [Inserted by Act No. 6 of 2012, dated 20.4.2012.] - The person appointed as Chairperson of the State Property Tax Board may be removed from office in the manner as may be prescribed.]
