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State of Andhra Pradesh - Section

Section 43 in Andhra Pradesh Panchayat Raj Act, 1994

43. Administration report.

- The Executive Authority of every Gram Panchayat shall prepare a report on its administration for each year, as soon as may be after the close of such year and not later than prescribed date, in such form and with such details as may be prescribed and place it before the Gram Panchayat for its consideration.