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[Cites 0, Cited by 1] [Section 56] [Entire Act]

State of Andhra Pradesh - Subsection

Section 56(2) in Andhra Pradesh Municipalities Act, 1965

(2)The Commissioner may, for the purpose of performing his functions imposed by or under this Act, requisition the services of any of the officers and other employees of the municipality and the vehicles of the municipality under their control and the said officers or other employees shall comply with such requisition.