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State of Andhra Pradesh - Section

Section 6 in A.P. Food Security Rules, 2017

(6)The State Government shall publish and place the draft list of identified eligible households and excluded households and identified eligible individuals before Gram Sabha in case of rural areas and in Ward Sabhas in case of urban areas calling for objections, which shall be enquired into and disposed within 15 days of publication of the list and before the final list is prepared.