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[Cites 0, Cited by 0] [Section 192(1)] [Section 192] [Entire Act]

State of Andhra Pradesh - Subsection

Section 192(1)(vi) in Andhra Pradesh Panchayat Raj Act, 1994

(vi)exercise and perform such of the powers and functions of the District Board including the powers to levy any tax or fees, as may be transferred to it under this Act;