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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Andhra Pradesh - Subsection

Section 53(1) in Andhra Pradesh Municipalities Act, 1965

(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.