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[Cites 0, Cited by 0] [Section 275] [Entire Act]

State of Andhra Pradesh - Subsection

Section 275(2) in Andhra Pradesh Panchayat Raj Act, 1994

(2)All orders made under sub-Section (1) shall, as soon as may be after they are made, be placed on the table of Legislative Assembly of the State and shall be subject to such modification by way of amendments or repeal as the Legislative Assembly may make either in the same session or in the next session.