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[Cites 0, Cited by 0] [Section 91] [Entire Act]

State of Andhra Pradesh - Subsection

Section 91(2) in Andhra Pradesh Panchayat Raj Act, 1994

(2)Every notice given under sub-Section (1) shall be published by affixture to the notice board in the office of the Gram Panchayat and in the village by beat of drum.