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[Cites 0, Cited by 2] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(20) in Andhra Pradesh Panchayat Raj Act, 1994

(20)'hut' means any building which is constructed, principally of wood, mud, leaves, grass, or thatch and includes any temporary structure of whatever size or any small building of whatever material made, which the Gram Panchayat may declare to be a hut for the purposes of this Act;