Section 62A(2) in Andhra Pradesh Municipalities Act, 1965
(2)The Government shall cause elections to be held to the municipality under the Principal Act, so that the newly elected members may came into office on such date as may be specified by the Government in this behalf by a notification, in the Andhra Pradesh Gazette:Provided that the Government may, from time to time, advance or postpone the date specified under this subsection and fix instead another date;Provided further that the date fixed under this sub-section shall be the date on which the appointment of the Special Officer, expires.
