Section 75(2)(a) in Andhra Pradesh Panchayat Raj Act, 1994

[Cites 0, Cited by 0] [Section 75(2)] [Section 75] [Entire Act]

State of Andhra Pradesh - Subsection

Section 75(2)(a) in Andhra Pradesh Panchayat Raj Act, 1994

(a)It shall be the duty of every Gram Panchayat to provide for the payment of -

(i)any amounts falling due on any loans contracted by it;

(ii)the salaries and allowances and the pensions, pensionary contributions and provident fund contributions of its officers and servants;

(iii)sums due under any decree or order of a Court;

(iv)contributions, if any, levied by the [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.] subject to such limits as may be specified by Commissioner; and

(v)any other expenses rendered obligatory by or under this Act or any other law.

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State of Andhra Pradesh - Subsection

Section 75(2)(a) in Andhra Pradesh Panchayat Raj Act, 1994