Section 23(2)(c) in Andhra Pradesh Panchayat Raj Act, 1994

[Cites 0, Cited by 0] [Section 23(2)] [Section 23] [Entire Act]

State of Andhra Pradesh - Subsection

Section 23(2)(c) in Andhra Pradesh Panchayat Raj Act, 1994

(c)A person in respect of whom a notification was issued under clause (a) shall, unless the notification is cancelled under clause (b), be ineligible for election as Sarpanch for a period of three years from the date of publication of such notification.

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State of Andhra Pradesh - Subsection

Section 23(2)(c) in Andhra Pradesh Panchayat Raj Act, 1994