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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Andhra Pradesh - Subsection

Section 23(6) in Andhra Pradesh Municipalities Act, 1965

(6)The provisions of Sections 13-A to 19 (both inclusive) shall, as far as may be, apply in relation to the office of the Chairperson, as they apply in relation to the office of an elected member.