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[Cites 0, Cited by 0] [Section 271(1)] [Section 271] [Entire Act]

State of Andhra Pradesh - Subsection

Section 271(1)(c) in Andhra Pradesh Panchayat Raj Act, 1994

(c)failing to comply with any direction lawfully given to him, or any requisition lawfully made upon him under or in pursuance of any of the said provisions, shall be punishable with fine which may extend to the amount mentioned in that behalf in the fourth column of the said Schedule.