Section 148(1) in Andhra Pradesh Panchayat Raj Act, 1994
(1)There shall be constituted by the Government by notification from time to time, and with effect on and from such date, as may be specified therein constitute a [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.] for each mandal.
