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[Cites 0, Cited by 1] [Section 161] [Entire Act]

State of Andhra Pradesh - Subsection

Section 161(3) in Andhra Pradesh Panchayat Raj Act, 1994

(3)Notwithstanding anything in this Act, the [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.] may with the prior approval of the [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] levy contributions from the funds of the Gram Panchayats in the Mandal.