Section 112 in Andhra Pradesh Panchayat Raj Act, 1994
112. Classification of markets.
(1)The Government shall have power to classify public and private markets situated in a village as [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.] markets and Gram Panchayat markets and provide for the control of any such market and for the apportionment of the income derived therefrom between the [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.], [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.] and the Gram Panchayat or the payment of a contribution in respect thereof to the Gram Panchayat or the [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] or [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.] as the case may be.(2)In the case of markets classified as [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.] markets, the Gram Panchayat and its Executive Authority shall not exercise any of the powers conferred on them by Sections 104 to 111 or both inclusive.
