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 14] [Section 2] [Entire Act] State of Andhra Pradesh - Subsection Section 2(12) in Andhra Pradesh Panchayat Raj Act, 1994 (12)[ 'executive authority' means the Panchayat Secretary appointed to each Gram Panchayat.] [Substituted by Section 2(1) of Act No. 22 of 2002.]
