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 20A] [Entire Act] State of Andhra Pradesh - Subsection Section 20A(2) in Andhra Pradesh Panchayat Raj Act, 1994 (2)Every such cessation as is referred to in sub-Section (1) shall be intimated by the Divisional Panchayat Officer in writing to the Sarpanch or the Upa Sarpanch as the case may be.
