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State of Andhra Pradesh - Section

Section 278 in Andhra Pradesh Panchayat Raj Act, 1994

278. Transitional provisions in regard to elections.

- The first ordinary elections to the Gram Panchayats, [Mandal Praja Parishads] [Substituted 'Mandal Parishads' by Act No. 41 of 2006, dated 23.9.2006.] and [Zilla Praja Parishad] [Substituted 'Zilla Parishads' by Act No. 41 of 2006, dated 23.9.2006.] in accordance with the provisions of this Act shall be held [within a period not exceeding one year and six months] [Subs by Section 2 (2) of Act No. 33 of 1995.] from the date of commencement of this Act.