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State of Andhra Pradesh - Section

Section 145 in Andhra Pradesh Panchayat Raj Act, 1994

145. Power to farm out fees.

- A Gram Panchayat shall have power to farm out the collection of any fees due to it under this Act or any rule, bye-law or regulation made thereunder, for any period not exceeding three years at a time on such conditions as it thinks fit.