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 9A] [Entire Act] State of Andhra Pradesh - Subsection Section 9A(3) in Andhra Pradesh Municipal Corporations Act, 1994 (3)If at any election held under sub-section (1) no Deputy Mayor is elected, a fresh election shall be held for electing Deputy Mayor.
