Section 180(2) in Andhra Pradesh Panchayat Raj Act, 1994
(2)Nothing in [sub-Sections (1) and (1 A)] [Subs Section 9 (C) of Act No. 5 of 1995.] shall be deemed to prevent women and members of the Scheduled Castes, Scheduled Tribes or Backward classes from standing for election to the non-reserved seats in the [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.].
