Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 246] [Entire Act]

State of Andhra Pradesh - Subsection

Section 246(3) in Andhra Pradesh Panchayat Raj Act, 1994

(3)If in the opinion of the District Collector, immediate action is necessary to suspend a resolution on any of the grounds referred to in clause (c) of sub-Section (1), he may make a report to the Government and the Government may, by order in writing, suspend the resolution.