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[Cites 0, Cited by 0] [Section 273(1)] [Section 273] [Entire Act]

State of Andhra Pradesh - Subsection

Section 273(1)(b) in Andhra Pradesh Panchayat Raj Act, 1994

(b)refer it for enquiry and report to an arbitrator or a board of arbitrators or to a joint committee constituted for the purpose by an order of the Government.