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[Cites 0, Cited by 1] [Section 11] [Entire Act]

State of Andhra Pradesh - Subsection

Section 11(4) in Andhra Pradesh Panchayat Raj Act, 1994

(4)The electoral roll for the Gram Panchayat shall be divided into as many parts as there are wards so that each part consists of the voters residing in the concerned ward and for this purpose the electoral roll may be rearranged if such rearrangement is found necessary.