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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Andhra Pradesh - Subsection

Section 5(2) in Andhra Pradesh Gram Panchayat Land Development (Layout and Building) Rules, 2002

(2)The following works shall be undertaken through the Executive Authority upon payment of proportionate charges at a latter date:
(a)street lighting and electricity facilities;
(b)Provisions of sewerage disposal system and protected water supply system are optional;