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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3(ii) in Andhra Pradesh Panchayats Extension to Scheduled Areas (PESA) Rules, 2011

(ii)A village may consist of a habitation/hamlet or groups thereof comprising of a community or communities managing their affairs in accordance with their traditions and customs.