Section 4(4) in Andhra Pradesh Farmers Management of Irrigation Systems Act, 1997
(4)[ If any vacancy arises in a territorial constituency for any valid reason such vacancy shall be filled up as per sub-section (1) and the member shall hold office only so long as the member in whose place he is selected would have been entitled to hold office if the vacancy had not occurred.] [Substituted by Act No. 4 of 2018, dated 2.1.2018.]
