Section 251(2) in Andhra Pradesh Panchayat Raj Act, 1994
(2)The provisions of sub-Section (1) shall mutatis-mutandis apply to the acts of a [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.] or a [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] or a Standing Committee thereof.
