Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 66] [Entire Act] State of Andhra Pradesh - Subsection Section 66(1) in Andhra Pradesh Village Servants Service Rules, 2005 (1)The village servants may take up subsidiary occupations in the charge village after notifying to the Mandal Revenue Officer in writing.
