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[Cites 0, Cited by 0] [Section 120] [Entire Act]

State of Andhra Pradesh - Subsection

Section 120(2) in Andhra Pradesh Panchayat Raj Act, 1994

(2)The application to be made under sub-Section (1) shall conform to such rules and shall be processed in such manner and in consultation and approval of such authorities and subject to such conditions as may be prescribed.