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[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of Andhra Pradesh - Subsection

Section 7(2)(d) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Rules, 2018

(d)Any person appointed as acting Metropolitan Commissioner/Vice-Chairperson shall be paid allowances as per the prevailing rules in force. He shall exercise the powers conferred and perform the functions imposed on the Metropolitan Commissioner/Vice-Chairperson by or under the Act and shall be subject to the same liabilities, restrictions and conditions as the Metropolitan Commissioner/Vice-Chairperson.