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

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State of Andhra Pradesh - Subsection

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

(i)that any tax, fee or other sum due to the Gram Panchayat or where a Gram Panchayat has ceased to exercise jurisdiction over any local area, such tax, fee, or other sum due to the Gram Panchayat as relates to that area, shall be payable to such authorities as may be specified in the order;and

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State of Andhra Pradesh - Subsection

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