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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Andhra Pradesh - Subsection

Section 46(7) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016

(7)If any assessor is removed or dies or refuses or neglects to act or becomes incapable of the acting, the authority who appointed such assessor shall appoint forth with a fit and proper person in his place.