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[Cites 0, Cited by 0] [Section 235] [Entire Act]

State of Andhra Pradesh - Subsection

Section 235(1) in Andhra Pradesh Panchayat Raj Act, 1994

(1)The Governor shall on the recommendation of the State Government constitute a Finance Commission as soon as may be within one year from the date of commencement of the Constitution (Seventy-third) Amendment Act, 1992 and thereafter on the expiration of every fifth year.