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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Andhra Pradesh - Subsection

Section 65(b) in Andhra Pradesh Panchayat Raj Act, 1994

(b)if any addition to the advertisement be made except for the purpose of making it secure under the direction of Engineer of the Panchayat Raj and Rural Development Department or the [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.] Development Officer;