Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 30] [Entire Act] State of Andhra Pradesh - Subsection Section 30(3) in Andhra Pradesh Panchayat Raj Act, 1994 (3)Save as otherwise prescribed, no Executive Authority appointed under sub-Section (1) shall undertake any work unconnected with his office without the sanction of the Government.
