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 0] [Section 201] [Entire Act] State of Andhra Pradesh - Subsection Section 201(5) in Andhra Pradesh Panchayat Raj Act, 1994 (5)The Andhra Pradesh Election Commissioner for Local Bodies may, subject to control and revision delegate his powers to such officers as he may deem necessary.
