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

State of Andhra Pradesh - Subsection

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

(k)shall immediately execute the orders passed by the Government in exercise of the powers conferred by the Act and rules made thereunder or any other law for the time being in force and shall forthwith send a compliance report to the Government and place a copy thereof before the Chairperson and Vice-Chairperson;