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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Andhra Pradesh - Subsection

Section 52(5) in Andhra Pradesh Municipalities Act, 1965

(5)The member concerned shall not be entitled to vote on the question refereed to in sub-section (3) and the Chairperson concerned shall not be entitled to vote on the motion referred to in sub-section (4).