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[Cites 0, Cited by 0] [Section 146] [Entire Act]

State of Andhra Pradesh - Subsection

Section 146(2) in Andhra Pradesh Panchayat Raj Act, 1994

(2)The provisions so notified shall be construed with such alterations not affecting the substance as may be necessary or proper for the purpose of adopting them to the village or specified area therein.