Section 63(3)(a) in Andhra State Act,1953

[Cites 0, Cited by 0] [Section 63(3)] [Section 63] [Entire Act]

State of Andhra Pradesh - Subsection

Section 63(3)(a) in Andhra State Act,1953

(a)if immediately before the appointed day he is holding any post in connection with the affairs of the State of Madras in any area which on that day falls in the state in which he is so required to serve, be deemed as from that day to have been duly appointed to that post by the Government of, or by other appropriate authority in, the State concerned in connection with the affairs of that State; and

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State of Andhra Pradesh - Subsection

Section 63(3)(a) in Andhra State Act,1953