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[Cites 0, Cited by 1] [Section 60] [Entire Act]

State of Andhra Pradesh - Subsection

Section 60(3) in Andhra Pradesh Municipalities Act, 1965

(3)Any person removed under sub-section (1) from the office of Chairperson or from the office of Vice- Chairperson shall not be eligible for election to either of the said offices until the date on which notice of the next ordinary elections to the council is published in the prescribed manner.