Section 242G in Andhra Pradesh Panchayat Raj Act, 1994
242G. Management of minor water bodies in the Scheduled Areas.
- Planning and management of minor water bodies in the Scheduled Areas shall be entrusted to Gram Panchayats, [Mandal Praja Parishads] [Substituted 'Mandal Parishads' by Act No. 41 of 2006, dated 23.9.2006.] or the [Zilla Praja Parishad] [Substituted 'Zilla Parishads' by Act No. 41 of 2006, dated 23.9.2006.], as the case may be, in such manner as may be prescribed.
