Section 260(4) in Andhra Pradesh Panchayat Raj Act, 1994
(4)The exercise of any power conferred on the Commissioner or the District Collector by any of the provisions of this Act, including sub-Sections (2) and (3) of this Section, shall whether such power is exercised by the Commissioner or the District Collector himself or by any person to whom it has been delegated under sub-Section (2), be subject to such restrictions and conditions as may be prescribed and also to control by the Government or by such person as may be empowered by them in this behalf. The Government shall also have power to control the acts or proceedings of any persons so empowered.
