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[Cites 0, Cited by 0] [Section 235] [Entire Act]

State of Andhra Pradesh - Subsection

Section 235(2) in Andhra Pradesh Panchayat Raj Act, 1994

(2)The Finance Commission shall consist of a Chairman and four other members of whom one shall be the Member Secretary. The Governor shall, by order appoint, on the recommendation of the Government, the Chairman and other members of the Commission.