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[Cites 0, Cited by 0] [Section 177] [Entire Act]

State of Andhra Pradesh - Subsection

Section 177(5) in Andhra Pradesh Panchayat Raj Act, 1994

(5)No person other than a Member of the House of the People, shall be entitled to be a member of more than one [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] at a time.