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[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

State of Andhra Pradesh - Subsection

Section 19(2)(dd) in Andhra Pradesh Panchayat Raj Act, 1994

(dd)[ already a member of a Nagar Panchayat or a Municipality constituted under the Andhra Pradesh Municipalities Act, 1965 or a member of a Municipal Corporation constituted under any law relating to Municipal Corporations for the time being in force in the State of Andhra Pradesh;] [Inserted by Act No. 22 of 2006, dated 19.4.2006.]