Section 46 in Andhra Pradesh (Andhra Area) Town-Planning Act, 1920
46.
(1)The trust shall consist of -(a)a chairman appointed by the [State Government] [The words 'Provincial Government' were Substituted For the words 'local Government' by the A.O.1937 and the word 'State' was Substituted For Provincial by the A.O.1950.].(b)persons elected by the members of the municipal council or other local authorities or both and(c)persons appointed by the [State Government] [The words 'Provincial Government' were Substituted For the words 'local Government' by the A.O.1937 and the word 'State' was Substituted For Provincial by the A.O.1950.] either by name or by virtue of their office.(2)The trust may also include representatives of railway, tramway or other transport companies, chambers of commerce, co-operative societies and similar bodies or association, either elected or nominated by them.(3)The [State Government] [The words 'Provincial Government' were Substituted For the words 'local Government' by the A.O.1937 and the word 'State' was Substituted For Provincial by the A.O.1950.] shall fix the strength of the trust, the number of trustees to be elected under clause (b) of sub-section (1) the local authorities by whom they shall be elected, the number of trustees to be appointed by the [State Government] [The words 'Provincial Government' were Substituted For the words 'local Government' by the A.O.1937 and the word 'State' was Substituted For Provincial by the A.O.1950.] under clause (c) of sub-section (1) and the number of trustees to be elected or nominated under sub-section (2) and the bodies or associations by whom they shall be elected or nominated: Provided that the number of trustees appointed by the [State Government] [The words 'Provincial Government' were Substituted For the words 'local Government' by the A.O.1937 and the word 'State' was Substituted For Provincial by the A.O.1950.] shall not exceed one-third of the sanctioned strength.(4)Each trustee shall hold office for five years.
