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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Andhra Pradesh - Subsection

Section 57(3) in Andhra Pradesh Panchayat Raj Act, 1994

(3)The constitution and powers of the procedure to be adopted by any joint committee referred to in sub-Section (1) and the method of resolving any difference of opinion arising between the local authorities concerned in connection with the works of such committee shall be in accordance with such rules as may be prescribed.