Section 62(2)(a) in Andhra State Act,1953

[Cites 0, Cited by 0] [Section 62(2)] [Section 62] [Entire Act]

State of Andhra Pradesh - Subsection

Section 62(2)(a) in Andhra State Act,1953

(a)if, immediately before the appointed day, he is holding any post in any area which on that day falls in the State of Andhra, be deemed, as from that day, to have been duly appointed to that post by the Government of Andhra; and

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State of Andhra Pradesh - Subsection

Section 62(2)(a) in Andhra State Act,1953