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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3(ii) in Andhra Pradesh Gram Panchayat, Public or Government Ferries Rules, 2000

(ii)One person from each of the Gram Panchayats concerned, who is an Mandal Parishad Territorial Constituency Members ora registered voter in the area of the respective Gram Panchayat and who is interested in the affairs relating to the management of the ferry, shall be nominated by the Gram Panchayat concerned: and