Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 14] [Entire Act] State of Andhra Pradesh - Section Section 4 in Andhra Pradesh Municipalities Act, 1965 4. The Municipal authorities. - The municipal authorities charged with carrying out the provisions of this Act are-(a)a council;(b)a Chairperson;(c)a commissioner.(d)the Wards Committee.
