Section 246(1) in Andhra Pradesh Panchayat Raj Act, 1994
(1)The Government may either suo moto or on a reference made to them by the Executive Officer or [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.] Development Officer or as the case may be, the Chief Executive Officer, in the manner prescribed by order in writing cancel any resolution passed by a Gram Panchayat, [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.] or a [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] or any standing Committee of a [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] if in their opinion such resolution,(a)is not legally passed, or(b)is in excess or abuse of the powers conferred by or under this Act, or any other law;or(c)on its execution is likely to cause danger to human life, health or safety or is likely to lead to a riot or affray.
