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[Cites 0, Cited by 0] [Section 44(2)] [Section 44] [Entire Act]

State of Andhra Pradesh - Subsection

Section 44(2)(b) in Andhra Pradesh Panchayat Raj Act, 1994

(b)In particular and without prejudice to the generality of the foregoing provision, the Government may appoint District Panchayat Officers, Divisional Panchayat Officers and Extension Officers (Panchayats) and define the territorial jurisdiction of each such officer.