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[Cites 0, Cited by 3] [Section 242A] [Entire Act]

State of Andhra Pradesh - Subsection

Section 242A(1) in Andhra Pradesh Panchayat Raj Act, 1994

(1)The provisions of this Part shall apply to the Gram Panchayats, [Mandal Praja Parishads] [Substituted 'Mandal Parishads' by Act No. 41 of 2006, dated 23.9.2006.] and [Zilla Praja Parishad] [Substituted 'Zilla Parishads' by Act No. 41 of 2006, dated 23.9.2006.] constituted in the Scheduled Areas in the State.