Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 85Q] [Entire Act] State of Andhra Pradesh - Subsection Section 85Q(1) in Andhra Pradesh Municipalities Act, 1965 (1)The Board may delegate its powers and functions including financial powers to the Chairperson of the Board by a resolution adopted by it in this behalf.
