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[Cites 0, Cited by 0] [Section 192(1)] [Section 192] [Entire Act]

State of Andhra Pradesh - Subsection

Section 192(1)(ix) in Andhra Pradesh Panchayat Raj Act, 1994

(ix)advise Government on the allocation of work among Gram Panchayats and [Mandal Praja Parishads] [Substituted 'Mandal Parishads' by Act No. 41 of 2006, dated 23.9.2006.] and coordination of work between the said bodies and among the various Gram Panchayats themselves;