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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Andhra Pradesh - Subsection

Section 5(3) in Andhra Pradesh Water, Land And Trees Rules, 2004

(3)Whenever a nominated member of the Authority resigns or dies or is removed from the office or becomes incapable of acting, Government may by notification in the official gazette appoint a person in the said vacancy.Provided that a person so appointed in the said vacancy shall hold office only for the residue of the period.