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[Cites 0, Cited by 0] [Section 271A(1)] [Section 271A] [Entire Act]

State of Andhra Pradesh - Subsection

Section 271A(1)(ii) in Andhra Pradesh Panchayat Raj Act, 1994

(ii)in the case of person, who was the Upa-Sarpanch also within a period of thirty days on demand by the Sarpanch shall be punishable with imprisonment which may extend upto six months or with fine not exceeding one thousand rupees or with both, for every such offences.