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State of Andhra Pradesh - Section

Section 3 in Andhra Pradesh Panchayat Raj (Reservation of Seats and Offices of Gram Panchayats, Mandal Parishads and Zilla Parishads) Rules, 2006

3.

In every district, the reservation of offices and the seats shall be made in accordance with the following rules before every ordinary elections and notified in the District Gazette concerned in respect of Gram Panchayats and in the Andhra Pradesh Gazette and in the District Gazette concerned in respect of Mandal Parishads and Zilla Parishads.