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State of Andhra Pradesh - Section

Section 11 in Andhra Pradesh Panchayat Raj Institutions Borrowing Loans Rules, 2003

11.

The executive authority shall be the Ex-offlcio co-ordinator of the committee. He will place the project before the Gram Panchayats/Mandal Parishads/Zilla Parishads for necessary sanction and for onward submission to Government through proper channel for their approval, if necessary.