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 0] [Entire Act] State of Andhra Pradesh - Section Section 138 in Andhra Pradesh Panchayat Raj Act, 1994 138. prosecutions and compositions to be reported to Gram Panchayat. - Every prosecution instituted or offence compounded by the Executive Authority shall be reported by him to the Gram Panchayat at its next meeting.
