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[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of Andhra Pradesh - Subsection

Section 7(2)(c) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Rules, 2018

(c)When the Metropolitan Commissioner/Vice-Chairperson is granted leave of absence, the Government may make additional charge arrangement by appointing an officer of the Authority or as may be decided to act as Metropolitan Commissioner/Vice-Chairperson in his place during the period of leave granted.