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[Cites 0, Cited by 1] [Section 14] [Entire Act]

State of Andhra Pradesh - Subsection

Section 14(5) in Andhra Pradesh Panchayat Raj Act, 1994

(5)Unless the Commissioner otherwise directs, no casual vacancy in the office of the Sarpanch shall be filled within six months before the date on which the ordinary election of the Sarpanch under sub-Section (1) is due.