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[Cites 0, Cited by 1] [Section 268(2)] [Section 268] [Entire Act]

State of Andhra Pradesh - Subsection

Section 268(2)(xxvii) in Andhra Pradesh Panchayat Raj Act, 1994

(xxvii)relating to assessment levy, and collection of taxes and the lodging of moneys received by the Gram Panchayat, [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.] or [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] and payment of moneys from their Funds.