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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Andhra Pradesh - Subsection

Section 20(1) in Andhra Pradesh Municipal Councils (Constitution of Wards Committees, Election of Chair Persons, Powers and Functions etc.) Rules, 1995

(1)Any member may call the attention of the Chairperson to any neglect in the execution of Municipal work, to any waste of municipal property or to the wants of any locality and may suggest any improvements which may appear desirable.