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[Cites 0, Cited by 1] [Section 60] [Entire Act]

State of Andhra Pradesh - Subsection

Section 60(2) in Andhra Pradesh Municipalities Act, 1965

(2)The Government shall, when they propose to remove a Chairperson or Vice-Chairperson under sub-section (1), give the Chairperson or Vice-Chairperson concerned an opportunity for explanation, and the notification issued under the said sub-section shall contain a statement of the reasons of the Government for the action taken.