Section 242I in Andhra Pradesh Panchayat Raj Act, 1994
242I. Powers and functions of Gram Panchayats and [Mandal Praja Parishads] [Substituted 'Mandal Parishads' by Act No. 41 of 2006, dated 23.9.2006.].
(1)The Gram Panchayat or as the case may be, the Gram Sabha shall exercise such powers and perform such functions in such manner and to such extent as may be prescribed in respect of the following matters, namely: -(a)enforcement of prohibition or regulation or restriction of the sale and consumption of any intoxicant;(b)the ownership of minor forest produce;(c)prevention of alienation of land in the Scheduled Areas and restoration of any unlawfully alienated land of a Scheduled Tribe;(d)management of village markets by whatever name called; and(e)exercising control over money lending to the Scheduled Tribe;(2)The [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.] shall exercise such powers and perform such functions in such manner and to such extent as may be prescribed, in respect of the following matters, namely:-(a)exercising control over institutions and functionaries in all social Sectors; and(b)control over local plans and resources for such plans including tribal sub-plans.
