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[Cites 0, Cited by 1] [Section 249] [Entire Act]

State of Andhra Pradesh - Subsection

Section 249(2) in Andhra Pradesh Panchayat Raj Act, 1994

(2)Where the Sarpanch or Upa-Sarpanch, the President or the Vice-President or the Chairperson of Vice-Chairperson is removed under sub-Section (1) the vacancy shall, subject to the provisions of sub-Section (3) be filled as casual vacancies.