Section 151(1) in Andhra Pradesh Panchayat Raj Act, 1994
(1)One member shall be elected to the [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.] from each territorial constituency specified in Section 150 by the method of secret ballot by the persons who are registered voters in the territorial constituency concerned:Provided that a registered voter in the [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.] shall be entitled to contest from any territorial constituency of the [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.].
