Section 46(2) in Andhra Pradesh Municipalities Act, 1965
(2)A written notice of intention to make the motion, in such form as may be specified by the Government, signed by such number of members, chairperson and the Ex-officio members as shall constitute not less than one half of the sanctioned strength of the councils, together with a copy of the proposed motion, shall be delivered in person by any two of the elected members signing the notice to the District Collector in the case of special or selection grade municipality, or to the Revenue Divisional Officer in the case of any other municipality.Explanation. - For the removal of doubts, it is hereby declared that for the purpose of this section the expression sanctioned strength of the council' shall mean the total number of [members, chairperson and the ex-officio members] [Substituted 'members including the ex-officio members' by Act No. 10 of 2001, dated 10.4.2001].
