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[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

State of Andhra Pradesh - Subsection

Section 17(1)(b) in Andhra Pradesh Municipalities Act, 1965

(b)the Commissioner shall, either on the direction of the council or with the approval of the Government if no such direction is given within a period of two months from the date of placing of the matter by the Commissioner before the council, apply for a decision to the District Judge of the district in which the municipality is situated.