Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Andhra Pradesh - Subsection

Section 9(2) in Andhra Pradesh Municipal Corporations Act, 1994

(2)Where ordinary elections are held to the office of Members, the election of the Mayor may also be held at the same time and in the same place, as the ordinary election of the Members of the Corporation.