Section 271A(1)(i) in Andhra Pradesh Panchayat Raj Act, 1994

[Cites 0, Cited by 0] [Section 271A(1)] [Section 271A] [Entire Act]

(i)in every case, within a period of thirty days from the expiry of the term of office as such Sarpanch, Temporary Sarpanch or Upa-Sarpanch; and

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