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[Cites 0, Cited by 0] [Section 23(1)] [Section 23] [Entire Act]

State of Andhra Pradesh - Subsection

Section 23(1)(a) in Andhra Pradesh Municipalities Act, 1965

(a)In the case of every municipality, the Chairperson shall be elected by the persons whose names appear in the electoral roll for the municipality, from among themselves, in the manner prescribed. A person shall not be qualified to stand for election as Chairperson unless he is not less than twenty-one years of age.