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[Cites 0, Cited by 0] [Section 154] [Entire Act]

State of Andhra Pradesh - Subsection

Section 154(i) in Andhra Pradesh Panchayat Raj Act, 1994

(i)an ex-officio member of the [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.] shall hold office so long as he continues to hold the office by virtue of which he became such ex-officio member;