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[Cites 0, Cited by 0] [Section 52(1)] [Section 52] [Entire Act]

State of Andhra Pradesh - Subsection

Section 52(1)(iii) in Andhra Pradesh Panchayat Raj Act, 1994

(iii)all sums on account of fines and surplus unclaimed sale proceeds realised under the Cattle Trespass Act, 1871 in respect of any cattle pound referred to in clause (i) shall be credited to the Gram Panchayat Fund.