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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Andhra Pradesh - Subsection

Section 73(1) in Andhra Pradesh Municipalities Act, 1965

(1)All proposals for fixing or altering the number, designations and grades of officers other than those referred to in Section 72 and employees of the council and the salaries, fees and allowances payable to them shall be placed before the council by the Commissioner for consideration and sanction of the council.