Section 4(1) in Andhra Pradesh Panchayat Raj Act, 1994
(1)A Gram Panchayat shall be deemed to have been constituted for a village on the date of publication of the notification under Section 3 in respect of that village and the Special Officer appointed under sub-Section (1) of Section 143 shall make arrangements for the election of the members and of the Sarpanch of the Gram Panchayat as provided in that Section.
