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 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(c) in Andhra Pradesh Panchayat Raj Officers delegation of Powers Rules, 2000

(c)The Executive Authority concerned shall submit replies to the inspection reports within two (2) months from the date of receipt of inspection report duly rectifying the defects.