Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 9A] [Entire Act] State of Andhra Pradesh - Subsection Section 9A(4) in Andhra Pradesh Municipal Corporations Act, 1994 (4)The Deputy Mayor shall be deemed to have assumed office on his being declared as such and shall hold office for a period of 5 years from the date he assumes office.
