Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Andhra Pradesh - Section Section 3 in Andhra Pradesh Panchayat Raj Institutions Borrowing Loans Rules, 2003 3. The borrowings by Panchayat Raj Institutions will be governed by the provisions of Local Authorities loans Act, 1914 and the provisions of Local Authorities Loans Act 1352 Fasli, in Andhra Area and Telangana areas respectively.
