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

State of Andhra Pradesh - Subsection

Section 2(18) in Andhra Pradesh Gram Panchayat Land Development (Layout and Building) Rules, 2002

(18)"Executive Authority" means the executive authority of the Gram Panchayat which sanctions and releases the permissions and undertakes to ensure that the construction activity/layout development activity is carried out in accordance with the sanctioned plans, etc.;