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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(7) in Andhra Pradesh Municipalities Act, 1965

(7)"casual vacancy" means a vacancy occurring otherwise than by efflux of time and casual election' means an election held to fill a casual vacancy:(7-a) "ceiling limit" means the ceiling limit as specified in Section 4 of the Urban Land (Ceiling and Regulation) Act, 1976.