Section 147(i) in Andhra Pradesh Panchayat Raj Act, 1994
(i)any power or function vested in the Gram Panchayat by or under this Act, shall be transferred to and exercised and performed by the [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.] or the other local authority; and
