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[Cites 0, Cited by 0] [Section 260(5)] [Section 260] [Entire Act]

State of Andhra Pradesh - Subsection

Section 260(5)(a) in Andhra Pradesh Panchayat Raj Act, 1994

(a)The Andhra Pradesh Election Commissioner for Local Bodies, may by notification, authorise any officer or person to exercise in any local area in the revenue district in regard to any Gram Panchayat or all Gram Panchayats in that area, any of the powers vested in him by or under this Act, or in regard to any [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.] or [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] in so far as it relates to the conduct of elections under this Act, and may, in like manner, withdraw such authority.