Section 7(2A) in Andhra Pradesh Municipalities Act, 1965
(2A)Notwithstanding anything contained in this Act, every Special Officer appointed under Sub-section (1) read with Sub- section (6) to any municipality in the State, shall cause arrangements for election to be made to that municipality so that the elected members and the Chairperson thereof may come into office on such date as may be specified by the Government by an order made in this behalf;
