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[Cites 0, Cited by 0] [Section 44(5)] [Section 44] [Entire Act]

State of Andhra Pradesh - Subsection

Section 44(5)(c) in Andhra Pradesh Panchayat Raj Act, 1994

(c)the office of any Gram Panchayat and any records, registers or other documents kept therein. Gram Panchayats and their Sarpanches, executive authorities, officers and servants shall be bound to afford to the officers and persons aforesaid, such access, at all reasonable times, to Gram Panchayat property or premises, and all documents as may, in the opinion of such officers or persons, subject to such rules as may be prescribed, be necessary to enable them to discharge their duties, under this Section.