Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 2] [Entire Act] State of Andhra Pradesh - Subsection Section 2(8) in Andhra Pradesh Municipalities Act, 1965 (8)'Chairperson' means the Chairperson of the Council;(8-a) "Commissioner" means the person appointed as Commissioner under Sub-section (1) of Section 29
