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State of Andhra Pradesh - Section

Section 39 in Andhra Pradesh Panchayat Raj Act, 1994

39. Power to call for records.

- A Gram Panchayat or a committee thereof may, at any of its meetings, require the Executive Authority to furnish any document in his custody, in so far as such document relates to any of the subjects included in the agenda for such meeting and the Executive Authority shall comply with every such requisition.