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[Cites 0, Cited by 0] [Section 148] [Entire Act]

State of Andhra Pradesh - Subsection

Section 148(5) in Andhra Pradesh Panchayat Raj Act, 1994

(5)The notification under sub-Section (2) may contain such supplemental, incidental and consequential provisions as the Government may deem necessary and the Government may, from time to time, amend any such notification.