Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 127] [Entire Act] State of Andhra Pradesh - Subsection Section 127(10) in Andhra Pradesh Panchayat Raj Act, 1994 (10)Recovery of the fee under sub-Section (8) shall not entitle the person convicted to a licence or permission or to registration as aforesaid.
