Section 256(b) in Andhra Pradesh Panchayat Raj Act, 1994
(b)require any Gram Panchayat, [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.] or [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] to furnish any return, plan, estimate, statement, account or statistics;
