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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Andhra Pradesh - Subsection

Section 26(4) in Andhra Pradesh Panchayat Raj Act, 1994

(4)The Upa-Sarpanch or the temporary Sarpanch appointed under sub-Section (3) shall report to the District Panchayat Officer, any vacancy in the office of Sarpanch within one month from the date of occurrence of such vacancy.