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[Cites 0, Cited by 0] [Section 9A] [Entire Act]

State of Andhra Pradesh - Subsection

Section 9A(5) in Andhra Pradesh Municipal Corporations Act, 1994

(5)Any casual vacancy in the office of the Deputy Mayor shall be filled at a casual election and a person elected as Deputy Mayor in any such vacancy shall enter upon office forthwith and hold office only so long as the person in whose place he is elected would have been entitled to hold office, if the vacancy had not occurred.