Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 162(1)] [Section 162] [Entire Act]

State of Andhra Pradesh - Subsection

Section 162(1)(ii) in Andhra Pradesh Panchayat Raj Act, 1994

(ii)entrust to [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.] with its consent and on such terms as may be agreed upon the management of any institution or the execution or maintenance of any work.