Section 9(6) in Andhra Pradesh Municipal Corporations Act, 1994
(6)The provisions of [Sections 21, 21-A, 21-B, 22 and 23] [Substituted 'Sections 21, 22 and 23' by Act No. 14 of 2005, dated 13.4.2005.] of the Hyderabad Municipal Corporations Act, 1955 shall, as far as may be apply in relation to the office of the Mayor, as they apply in relation to the office of an elected Member.
