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[Cites 0, Cited by 0] [Section 23B] [Entire Act]

State of Andhra Pradesh - Subsection

Section 23B(b) in Andhra Pradesh Municipalities Act, 1965

(b)from the time of such spilt, such faction shall be deemed to be the political party to which he belongs for the purpose of sub-section (1) of section 23A and to be his original political party for the purpose of this section.]