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[Cites 0, Cited by 0] [Section 50(3)] [Section 50] [Entire Act]

State of Andhra Pradesh - Subsection

Section 50(3)(ii) in Andhra Pradesh Municipalities Act, 1965

(ii)no delegation under this sub-section shall, without the special sanction of the council, be made for any period exceeding in the aggregate ninety days in any year; and