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[Cites 0, Cited by 0] [Section 268(2)] [Section 268] [Entire Act]

State of Andhra Pradesh - Subsection

Section 268(2)(xvi) in Andhra Pradesh Panchayat Raj Act, 1994

(xvi)as to the powers of executive authorities to call for information on any matter, to summon and examine witnesses, and to compel the production of document;