Section 3(3) in Andhra Pradesh Panchayat Raj Act, 1994
(3)The [Government] [Substituted by Section 3(3) of Act No. 22 of 2002.] may pass such orders as it may deem fit -(a)as to the disposal of the property vested in a Gram Panchayat which has ceased to exist, and the discharge of its liabilities; and(b)as to the disposal of any part of the property vested in a Gram Panchayat which has ceased to exercise jurisdiction over any local area, and the discharge of the liabilities of the Gram Panchayat relating to such property or arising from such local area.An order made under this sub-Section may contain such supplemental, incidental and consequential provisions as the Commissioner may deem necessary, and in particular may direct -(i)that any tax, fee or other sum due to the Gram Panchayat or where a Gram Panchayat has ceased to exercise jurisdiction over any local area, such tax, fee, or other sum due to the Gram Panchayat as relates to that area, shall be payable to such authorities as may be specified in the order;and(ii)that appeals, petitions, or other applications with reference to any such tax, fee or sum which are pending on the date on which the Gram Panchayat ceased to exist or, as the case may be, on the date on which the Gram Panchayat ceased to exercise jurisdiction over the local area, shall be disposed of by such authorities as may be specified in the order.
