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[Cites 0, Cited by 0] [Section 268(2)] [Section 268] [Entire Act]

State of Andhra Pradesh - Subsection

Section 268(2)(xx) in Andhra Pradesh Panchayat Raj Act, 1994

(xx)as to the disposal of household and farmyard waste in the village, the acquisition of land by the Gram Panchayat for laying out plots, for digging pits in which such waste may be thrown, the assignment of any of those plots to persons in the village and the conditions subject to which such assignment may be made, including the rent to be charged;