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

State of Andhra Pradesh - Subsection

Section 46(11) in Andhra Pradesh Municipalities Act, 1965

(11)A copy of the minutes of the meeting together with a copy of the motion and the result of the voting thereon shall be forwarded immediately on the termination of the meeting by the District Collector or the Revenue Divisional Officer as the case may be, to the Government.