Section 113 in Andhra Pradesh Panchayat Raj Act, 1994
113. Vesting of places used as markets situated in estates taken over by the Government.
- With effect on and from the date of deposit of final compensation under sub-Section (1) of Section 41 of the Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Act, 1948 (Act XXIV of 1948) in respect of any estates any place used as a market in such estates, which was vested in the Government under the provisions of the said Act, shall stand transferred to, and vest in, the Gram Panchayat in whose limits such place is situated and, thereupon, the Gram Panchayat shall provide such place for use as a public market.
