Section 263 in Andhra Pradesh Panchayat Raj Act, 1994
263. Control over electrical undertakings of Gram Panchayats.
- The administration by a Gram Panchayat of any undertaking for the generation, transmission, supply or use of electrical energy shall be subject to such control as may be prescribed, not inconsistent with the provisions of the Indian Electricity Act, 1910 (Central Act 9 of 1910) or the Electricity (Supply) Act, 1948 (Central Act 54 of 1948) as in force for the time being, the rules made under those Acts, and the terms of the licence granted thereunder to the Gram Panchayat.
