Section 131(2)(a) in Andhra Pradesh Panchayat Raj Act, 1994

[Cites 0, Cited by 0] [Section 131(2)] [Section 131] [Entire Act]

State of Andhra Pradesh - Subsection

Section 131(2)(a) in Andhra Pradesh Panchayat Raj Act, 1994

(a)the Executive Authority may cause such work to be executed or may take any measures or do anything which may in his opinion be necessary for giving due effect to the notice, requisition or order and all expenses thereby incurred by the Gram Panchayat shall be paid by the person or persons upon whom a notice was served and shall be recoverable in the manner hereinafter provided; and further

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State of Andhra Pradesh - Subsection

Section 131(2)(a) in Andhra Pradesh Panchayat Raj Act, 1994