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[Cites 0, Cited by 0] [Section 241] [Entire Act]

State of Andhra Pradesh - Subsection

Section 241(2) in Andhra Pradesh Panchayat Raj Act, 1994

(2)The Government shall cause every recommendation made by the Commission under this Section together with an explanatory memorandum as to the action taken thereon to be laid before the Legislature of the State.