Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 116] [Entire Act] State of Andhra Pradesh - Subsection Section 116(4) in Andhra Pradesh Panchayat Raj Act, 1994 (4)The Gram Panchayat may at any time suspend or cancel any licence granted under sub-Section (2) for breach of the conditions thereof.
