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[Cites 0, Cited by 0] [Section 45(1)] [Section 45] [Entire Act]

State of Andhra Pradesh - Subsection

Section 45(1)(i) in Andhra Pradesh Panchayat Raj Act, 1994

(i)the construction, repair and maintenance of all buildings vested in the Gram Panchayat and of all public roads in the village (other than the roads vested in the [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.] and [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] and the roads classified by the Government as National and State Highways) and of all bridges, culverts, road dams and causeways on such roads;