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[Cites 0, Cited by 0] [Section 242C(2)] [Section 242C] [Entire Act]

State of Andhra Pradesh - Subsection

Section 242C(2)(i) in Andhra Pradesh Panchayat Raj Act, 1994

(i)approve plans, programmes and projects for social and economic development before such plans, programmes and projects are taken up for implementation by the Gram Panchayat, at the village level;