Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 23A] [Entire Act] State of Andhra Pradesh - Subsection Section 23A(3) in Andhra Pradesh Municipalities Act, 1965 (3)An intimation that a Mayor or Councillor has ex-facie ceased to hold office under this section shall be given by the Government.]
