Section 85C in Andhra Pradesh Municipalities Act, 1965
85C. [ Qualification for the Chairperson and Members. [Inserted by Act No. 6 of 2012, dated 20.4.2012.]
- (i) The Chairperson shall be a person who/has held the Office of Judge of a High Court;(ii)The members shall be persons who are having knowledge and experience in the fields of valuation of properties for assessment of property tax, Information Technology (I.T.) as may be prescribed.]
