Section 17(4) in Andhra Pradesh Municipal Corporations Act, 1994
(4)Until a new Special Officer is appointed by the Government under sub-section (1) the Special Officer of the Municipality functioning immediately before the commencement of this Act shall be deemed to be the Special Officer of the Corporation and he shall exercise the same powers and perform the same duties and discharge the same functions as those exercised, performed and discharged by the Special Officer appointed under sub-section (1).
