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[Cites 0, Cited by 0] [Section 267(1)] [Section 267] [Entire Act]

State of Andhra Pradesh - Subsection

Section 267(1)(c) in Andhra Pradesh Panchayat Raj Act, 1994

(c)in respect of the amount assessed, demanded or charged, provided that the provisions of this Act have in substance and effect been compiled with; and no proceedings under this Act shall, merely, for defect in form, be quashed or set aside by any court.