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[Cites 0, Cited by 0] [Section 172(1)] [Section 172] [Entire Act]

State of Andhra Pradesh - Subsection

Section 172(1)(vii) in Andhra Pradesh Panchayat Raj Act, 1994

(vii)proceeds from taxes, surcharge or fee which the [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.] is empowered to levy under this Act or any other law;