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 10B] [Entire Act] State of Andhra Pradesh - Subsection Section 10B(5) in Andhra Pradesh Municipalities Act, 1965 (5)The State Election Commissioner may, subject to control and revision, delegate his powers to such officers as he may deem necessary.]
