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[Cites 0, Cited by 0] [Section 193] [Entire Act]

State of Andhra Pradesh - Subsection

Section 193(3) in Andhra Pradesh Panchayat Raj Act, 1994

(3)When the office of the Chairperson is vacant, the Vice-Chairperson of the [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] shall exercise the powers and perform the functions of the Chairperson until a new Chairperson is elected.