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[Cites 0, Cited by 0] [Section 23(2)] [Section 23] [Entire Act]

State of Andhra Pradesh - Subsection

Section 23(2)(a) in Andhra Pradesh Panchayat Raj Act, 1994

(a)Notwithstanding that the resignation of a person from the office of Sarpanch has taken effect under sub-Section (1), the Commissioner may by notification record a finding, with reasons therefor, that such person is guilty of wilful omission or refusal to carry out, or disobedience of, the provisions of the Act or any rules, bye-laws, regulations or lawful orders made thereunder or abuse of the powers vested in him, while he held the office of Sarpanch: