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[Cites 0, Cited by 0] [Section 31A] [Entire Act]

State of Andhra Pradesh - Subsection

Section 31A(3) in Andhra Pradesh Municipalities Act, 1965

(3)The term of the members of the committees constituted under sub-section (1) and of those constituted under Sections 43 and 74 shall be one year, and the retiring members shall be eligible for re-appointment or reelection as the case may be to such committees.