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[Cites 0, Cited by 0] [Section 13(3)] [Section 13] [Entire Act]

State of Andhra Pradesh - Subsection

Section 13(3)(a) in Andhra Pradesh Panchayat Raj Act, 1994

(a)Every casual vacancy in the office of an elected member of a Gram Panchayat shall be reported by the executive authority to the election authority within fifteen days from the date of occurrence of such vacancy and shall be filled within four months from that date.