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[Cites 0, Cited by 0] [Section 249(1)] [Section 249] [Entire Act]

State of Andhra Pradesh - Subsection

Section 249(1)(iv) in Andhra Pradesh Panchayat Raj Act, 1994

(iv)persistently defaulted in the performance of his functions and duties entrusted to him under the Act to the detriment of the functioning of the concerned local body or has become incapable of such performance: