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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Andhra Pradesh - Subsection

Section 45(4) in Andhra Pradesh Panchayat Raj Act, 1994

(4)No suit for damages for failure or for enforcement of the duty to make provision in respect of any of the matters specified in sub-Section (1) shall be maintainable against any Gram Panchayat, Executive Authority, officer or servant of the Gram Panchayat.