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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Andhra Pradesh - Subsection

Section 53(3) in Andhra Pradesh Municipalities Act, 1965

(3)Every member shall have access during office hours to the records of the municipality after giving a reasonable notice to the Chairperson:Provided that the member shall not have access to such records of the municipality as are classified as confidential or secret by the rules made by the Government in this behalf.