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[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

State of Andhra Pradesh - Subsection

Section 18(1)(ii) in Andhra Pradesh Panchayat Raj Act, 1994

(ii)the Telangana Area, any person who holds any of the village offices of neeradi, kawalkar, sathsindhi or any such village office by whatever designation it may be locally known.