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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Andhra Pradesh - Subsection

Section 5(2)(vi) in Andhra Pradesh Municipalities Act, 1965

(vi)one person belonging to minorities to be co-opted in the prescribed manner by the members specified in clauses (i) to (iv) from among the persons who are registered voters in the Municipality and who are not less than twenty-one years of age: