Section 242I(1) in Andhra Pradesh Panchayat Raj Act, 1994
(1)The Gram Panchayat or as the case may be, the Gram Sabha shall exercise such powers and perform such functions in such manner and to such extent as may be prescribed in respect of the following matters, namely: -(a)enforcement of prohibition or regulation or restriction of the sale and consumption of any intoxicant;(b)the ownership of minor forest produce;(c)prevention of alienation of land in the Scheduled Areas and restoration of any unlawfully alienated land of a Scheduled Tribe;(d)management of village markets by whatever name called; and(e)exercising control over money lending to the Scheduled Tribe;
