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[Cites 0, Cited by 1] [Section 186(4)] [Section 186] [Entire Act]

State of Andhra Pradesh - Subsection

Section 186(4)(d) in Andhra Pradesh Panchayat Raj Act, 1994

(d)shall be responsible for implementing the resolutions of the [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] and of the standing Committees thereof;