Section 61(3)(a) in Andhra State Act,1953

[Cites 0, Cited by 0] [Section 61(3)] [Section 61] [Entire Act]

State of Andhra Pradesh - Subsection

Section 61(3)(a) in Andhra State Act,1953

(a)if immediately before the appointed day he is holding any post in area which on that day falls in the State of Andhra, be as from that day, deemed to have been duly appointed to that post by the Government of Andhra; and

Legal Document View

Unlock Advanced Research with PRISMAI

State of Andhra Pradesh - Subsection

Section 61(3)(a) in Andhra State Act,1953