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

State of Andhra Pradesh - Subsection

Section 53(2) in Andhra Pradesh Municipalities Act, 1965

(2)Every member shall have the right to move resolutions and to interpellate the Chairperson on matters connected with municipal administration subject to such rules as may be made by the Government in this behalf.