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[Cites 0, Cited by 0] [Section 177(3)] [Section 177] [Entire Act]

State of Andhra Pradesh - Subsection

Section 177(3)(v) in Andhra Pradesh Panchayat Raj Act, 1994

(v)two persons belonging to minorities to be co-opted in the prescribed manner by the members specified in clause (i) from among persons who are registered voters in the District and who are not less than 21 years of age.