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] [Entire Act] State of Andhra Pradesh - Section Section 9 in Andhra Pradesh Panchayat Raj Institutions Borrowing Loans Rules, 2003 9. Inspection, both by departmental officers of Panchayat Raj Department and bankers representatives should be made at frequent intervals during the execution and after its completion to monitor the outflow of its benefits.
