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[Cites 0, Cited by 0] [Section 186] [Entire Act]

State of Andhra Pradesh - Subsection

Section 186(7) in Andhra Pradesh Panchayat Raj Act, 1994

(7)The Government shall pay out of the Consolidated Fund of the State, the salaries, allowances, leave allowances, pension and contributions, if any, towards the provident fund or provident fund-cum-pension fund of the Chief Executive Officer appointed under sub-Section (1).