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[Cites 0, Cited by 0] [Section 56(1)] [Section 56] [Entire Act]

State of Andhra Pradesh - Subsection

Section 56(1)(c) in Andhra Pradesh Municipalities Act, 1965

(c)subject to all other restrictions, limitations and conditions hereinafter imposed, exercise the executive power for the purpose of carrying out the provisions of this Act, and be directly responsible for the due fulfillment of the purposes of this Act;
(cc)exercise diciplinary control over the employees of the Municipal Council, who shall be subordinate to the Commissioner;