Section 3(3)(ii) in Andhra Pradesh Panchayat Raj Act, 1994

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State of Andhra Pradesh - Subsection

Section 3(3)(ii) in Andhra Pradesh Panchayat Raj Act, 1994

(ii)that appeals, petitions, or other applications with reference to any such tax, fee or sum which are pending on the date on which the Gram Panchayat ceased to exist or, as the case may be, on the date on which the Gram Panchayat ceased to exercise jurisdiction over the local area, shall be disposed of by such authorities as may be specified in the order.

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State of Andhra Pradesh - Subsection

Section 3(3)(ii) in Andhra Pradesh Panchayat Raj Act, 1994