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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Andhra Pradesh - Subsection

Section 8(10) in Andhra Pradesh Panchayats Extension to Scheduled Areas (PESA) Rules, 2011

(10)While restoring possession of land to tribal, the competent authority shall obtain the signature of a member of Gram Sabha to that extent.
(IV)Management of Village Markets/Shandies/Santhas/Angadis or by whatever name called