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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Andhra Pradesh - Subsection

Section 50(2) in Andhra Pradesh Panchayat Raj Act, 1994

(2)The Government may assign to a Gram Panchayat with its consent a charitable inam resumed by the Government or any authority, provided that the net income from such inam can be applied exclusively to any purpose to which the funds of such Gram Panchayat may be applied; and may revoke any assignment so made.