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[Cites 0, Cited by 1] [Section 19(2)] [Section 19] [Entire Act]

State of Andhra Pradesh - Subsection

Section 19(2)(h) in Andhra Pradesh Panchayat Raj Act, 1994

(h)already a member of the Gram Panchayat whose term of office will not expire before his fresh election can take effect or has already been elected as a member of the Gram Panchayat whose term of office has not yet commenced;