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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Andhra Pradesh - Subsection

Section 8(1) in Andhra Pradesh Village Servants Service Rules, 2005

(1)Where two or more villages or portions thereof are grouped or amalgamated so as to form a single new village, or if any village is bifurcated into two or more villages, all posts of Village Servants of the villages or portion of villages so grouped, amalgamated or bifurcated shall cease to exist and fresh posts of Village Servants shall be formed by the CommissiOner for the new village or villages as the case may be.