Section 11(3) in Andhra Pradesh Panchayat Raj Act, 1994
(3)The [electoral roll] [Substituted by Section 3(iii) Act No. 26 of 2000.] published under sub-Section (1) shall be the electoral roll for the Gram Panchayat and it shall remain in force till a fresh electoral roll for the Gram Panchayat is published under this Section.
