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[Cites 0, Cited by 2] [Section 20(1)] [Section 20] [Entire Act]

State of Andhra Pradesh - Subsection

Section 20(1)(a) in Andhra Pradesh Municipalities Act, 1965

(a)The term of office of elected members shall, save as otherwise expressly provided in this Act, be five years from the date appointed by the election authority for the first meeting of the Council;