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[Cites 0, Cited by 0] [Section 186(4)] [Section 186] [Entire Act]

State of Andhra Pradesh - Subsection

Section 186(4)(a) in Andhra Pradesh Panchayat Raj Act, 1994

(a)shall be entitled to -
(i)attend the meeting of the [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] or any of its Standing Committees (including any meeting of the [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.]) and take part in the discussions thereat but shall not be entitled to vote or to move any resolution;
(ii)call for any information, return, statement of account or report from any officer or servant of, or holding office under the [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] or a [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.].