Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 148(3)] [Section 148] [Entire Act]

State of Andhra Pradesh - Subsection

Section 148(3)(b) in Andhra Pradesh Panchayat Raj Act, 1994

(b)to form a new Mandal by adding to such residuary portion, areas from the adjoining Mandal or Mandals and constitute a [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.] for such new Mandal: