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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Andhra Pradesh - Subsection

Section 21(2) in Andhra Pradesh Municipalities Act, 1965

(2)A member elected in a casual vacancy shall enter upon office forthwith but shall hold office only so long as the member in whose place he is elected would have been entitled to hold office if the vacancy had not occurred.