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[Cites 0, Cited by 0] [Section 148(3)] [Section 148] [Entire Act]

State of Andhra Pradesh - Subsection

Section 148(3)(ii) in Andhra Pradesh Panchayat Raj Act, 1994

(ii)in case the residuary portion of the Mandal is not viable to be constituted into a separate [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.], it shall be competent for the Government, -