Legal Document View

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
[Cites 0, Cited by 0] [Section 81(1)] [Section 81] [Entire Act]

State of Andhra Pradesh - Subsection

Section 81(1)(a) in Andhra Pradesh Panchayat Raj Act, 1994

(a)The Gram Panchayat may, in the interests of Public Health, regulate or prohibit the washing of animals or of clothes or other articles or fishing in any public spring, tank or well or in any public water course or part thereof and may set apart any such place for drinking or for bathing or for washing animals or clothes or for any other specified purpose.