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[Cites 0, Cited by 0] [Section 165] [Entire Act]

State of Andhra Pradesh - Subsection

Section 165(5) in Andhra Pradesh Panchayat Raj Act, 1994

(5)If the President has been continuously absent from the Mandal for more than fifteen days or is incapacitated for more than fifteen days, his powers and functions during such absence or incapacity shall devolve on the Vice-President.