Section 259 in Andhra Pradesh Panchayat Raj Act, 1994
259. Power of [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.] and [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] to make bye-laws.
(1)Subject to such rules as may be made, a [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.] with the approval of the [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] and the [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] may, with the approval of the Government, make bye-laws for carrying out any of the purposes for which it is constituted.(2)The Government shall have power to make rules regarding the procedure for making of bye-laws under this Section, the publication thereof and the date on which they shall come into effect.
