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[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

State of Andhra Pradesh - Subsection

Section 20(1)(b) in Andhra Pradesh Municipalities Act, 1965

(b)An ex-officio member shall hold office so long as he continues to be the member of the Legislative Assembly of the State or as the case may be, of the House of the People.