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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Andhra Pradesh - Subsection

Section 16(2) in Andhra Pradesh Panchayat Raj Act, 1994

(2)The term of office of a member of a Gram Panchayat elected under this Section shall expire at the time at which it would have expired if he had been elected at the ordinary or casual election, as the case may be.