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[Cites 0, Cited by 2] [Section 53] [Entire Act]

State of Andhra Pradesh - Subsection

Section 53(2) in Andhra Pradesh Panchayat Raj Act, 1994

(2)The Government may, after giving an opportunity to the Gram Panchayat of making a representation by notification, exclude from the operation of this Act any such public road, sewer, drain, drainage work, tunnel or culvert, and may also modify or cancel such notification.