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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of Andhra Pradesh - Subsection

Section 71(5) in Andhra Pradesh Municipalities Act, 1965

(5)All the officers appointed under sub-section (4) shall, save as otherwise provided in the rules relating to the discipline and conduct of those officers, be deemed, for all purposes, as officers of the council and shall, in the exercise of the powers and discharge of the functions under this Act, be subject to such control and direction of the Commissioner as may be prescribed.