Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Entire Act]

State of Andhra Pradesh - Section

Section 27 in Andhra Pradesh Panchayat Raj Act, 1994

27. Removal of temporary Sarpanch.

- The Commissioner may, by order, for sufficient cause to be specified therein, remove the temporary Sarpanch appointed under sub-Section (3) of Section 26 after giving him an opportunity to show cause against such removal.