Section 36(6) in Andhra Pradesh Panchayat Raj Act, 1994
(6)The Government may, from time to time by order, give such directions to any Gram Panchayat or any officer, authority or person thereof, as may appear to them to be necessary for the purpose of giving effect to the provisions of this Section and Section 30; and the Gram Panchayat, officer, authority or person shall comply with all such directions.
