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[Cites 0, Cited by 0] [Section 44(6)] [Section 44] [Entire Act]

State of Andhra Pradesh - Subsection

Section 44(6)(e) in Andhra Pradesh Panchayat Raj Act, 1994

(e)record in writing for the consideration of any Gram Panchayat, or Executive Authority any observations in regard to its or his proceedings or functions.