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[Cites 0, Cited by 1] [Section 32] [Entire Act]

State of Andhra Pradesh - Subsection

Section 32(c) in Andhra Pradesh Panchayat Raj Act, 1994

(c)exercise all the powers and perform all the functions specifically conferred or imposed on the Executive Authority by or under this Act and subject to all restrictions and conditions imposed by or under this Act, exercise the executive power for the purpose of carrying out the provisions of this Act and be directly responsible for the due fulfilment of the purpose thereof.