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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Andhra Pradesh - Subsection

Section 4(1)(iv) in Andhra Pradesh District Planning Committees Act, 2005

(iv)twenty four members of the Committee shall be elected in the prescribed manner by and from amongst the elected members of the Zilla Parishad Territorial Constituencies and the Municipalities in the District by following the rule of reservation as specified in the Andhra Pradesh Panchayat Raj Act, 1994: