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[Cites 0, Cited by 0] [Section 5(5)] [Section 5] [Entire Act]

State of Andhra Pradesh - Subsection

Section 5(5)(ii) in Andhra Pradesh Panchayat Raj Act, 1994

(ii)any other matter incidental to, or connected with, the transfer of the functions of a Gram Panchayat to the township committee including the apportionment of the revenues between the township committee and the Gram Panchayat concerned or any contributions or compensation that shall be paid by the township committee to the Gram Panchayat concerned.