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[Cites 0, Cited by 1] [Section 105] [Entire Act]

State of Andhra Pradesh - Subsection

Section 105(6) in Andhra Pradesh Panchayat Raj Act, 1994

(6)Any person aggrieved by an order of the Gram Panchayat under sub-Section (3) may appeal against such order to the Commissioner who may, if he thinks fit, suspend the execution of the order, pending the disposal of the appeal.