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[Cites 0, Cited by 0] [Section 193] [Entire Act]

State of Andhra Pradesh - Subsection

Section 193(4) in Andhra Pradesh Panchayat Raj Act, 1994

(4)If the Chairperson has been continuously absent from the district for more than fifteen days or is incapacitated for more than fifteen days his powers and functions during such absence or incapacity shall devolve on the Vice-Chairperson.