Section 162(2) in Andhra Pradesh Panchayat Raj Act, 1994
(2)Subject to the provisions of this Act and the rules made thereunder, two or more [Mandal Praja Parishads] [Substituted 'Mandal Parishads' by Act No. 41 of 2006, dated 23.9.2006.] may establish and maintain common dispensaries, child welfare centres and institutions of such other kinds, as may be prescribed.
