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[Cites 0, Cited by 0] [Section 50(1)] [Section 50] [Entire Act]

State of Andhra Pradesh - Subsection

Section 50(1)(b) in Andhra Pradesh Panchayat Raj Act, 1994

(b)The Commissioner of Land Revenue may of his own motion, and shall on a direction from the Government, by notification in the Andhra Pradesh Gazette, resume the management and superintendence of any endowment made over to a Gram Panchayat under clause (a) and upon such resumption, all the powers and duties attaching to the Gram Panchayat in respect of the endowment shall cease and determine.