Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 5] [Entire Act] State of Andhra Pradesh - Subsection Section 5(6) in Andhra Pradesh Panchayat Raj Act, 1994 (6)Every township committee shall, in regard to the conduct of its business, follow such procedure as may be prescribed.
