Section 2(6) in Andhra Pradesh Panchayat Raj Act, 1994
(6)'Chief [Executive Authority] [The words executive officer substituted with the words Executive Authority through out the principal Act by Section 12 of Act No. 22 of 2002.]' means the Chief Executive Authority of the [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] appointed under Section 186;
