Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Andhra Pradesh - Subsection

Section 50(3) in Andhra Pradesh Panchayat Raj Act, 1994

(3)No order of resumption under clause (b) of sub-Section (1) or of revocation under sub-Section (2), shall be passed unless the Gram Panchayat has had an opportunity of making its representation.