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[Cites 0, Cited by 0] [Section 41A(2)] [Section 41A] [Entire Act]

State of Andhra Pradesh - Subsection

Section 41A(2)(vi) in Andhra Pradesh Farmers Management of Irrigation Systems Act, 1997

(vi)incurred any of the disqualifications under the provisions of the Act, the Government or, as the case may be, the Commissioner may proceed either suo motu or on a representation or application, and may remove such member or the President after giving him reasonable opportunity of making a representation against such action.