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[Cites 0, Cited by 0] [Section 186(4)] [Section 186] [Entire Act]

State of Andhra Pradesh - Subsection

Section 186(4)(i) in Andhra Pradesh Panchayat Raj Act, 1994

(i)shall be the competent authority to enter into agreements and to sign and execute them in the name and on behalf of the [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] from time to time;