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 2] [Section 128] [Entire Act] State of Andhra Pradesh - Subsection Section 128(2) in Andhra Pradesh Panchayat Raj Act, 1994 (2)A second appeal shall lie from the decision of the Gram Panchayat passed in an appeal under sub-Section (1) to such authority as may be prescribed whose decision thereon shall be final.
