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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Andhra Pradesh - Subsection

Section 9(1) in Visakhapatnam Municipal Corporation Act 1979

(1)There shall be appointed by the State Government, by a notification in the Andhra Pradesh Gazette, a Special Officer to exercise the powers, perform the duties and discharge the functions of:
(a)the Corporation,
(b)the Standing Committee; and
(c)the Commissioner,