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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3(3) in Andhra Pradesh Municipal Councils (Constitution of Wards Committees, Election of Chair Persons, Powers and Functions etc.) Rules, 1995

(3)The Commissioner and Director of Municipal Administration may also constitute Wards Committees for a Municipality having a population of less than three lakhs provided the annual income of the said Municipality is not less than rupees four crores.