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State of Andhra Pradesh - Section

Section 239 in Andhra Pradesh Panchayat Raj Act, 1994

239. Term of office of members and eligibility for reappointment.

- Every member of the Commission shall hold office for such period as may be specified in the order of the Governor, appointing him, but shall be eligible for reappointment:Provided that he may, by letter addressed to the Governor, resign his office.