Section 4(n) in The Provisions of The Panchayat (Extensions to the Scheduled Area), Act, 1996
(n)the Sate legislation's that may endow Panchayats with powers and authority as may be necessary to enable them to function as institutions of self-government shall contain safeguards to ensure that Panchayats at the higher level do not assume the powers and authority of any Panchayat at the lower level or of the Gram Sabha;
