Section 36(7) in Andhra Pradesh Panchayat Raj Act, 1994
(7)The provisions of this Section shall also apply to the public health establishment of Gram Panchayats, notwithstanding anything in the Andhra Pradesh (Andhra Area) Public Health Act, 1939 (Act 3 of 1939) or any other law similar thereto for the time being in force in the State.
