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 3] [Section 2] [Entire Act] State of Andhra Pradesh - Subsection Section 2(25) in Andhra Pradesh Panchayat Raj Act, 1994 (25)'notification' means a notification published in the Andhra Pradesh Gazette and the word 'notified' shall be construed accordingly;
