Section 253(4) in Andhra Pradesh Panchayat Raj Act, 1994
(4)The administration report of the Gram Panchayat shall be prepared by the Executive Officer if there is one and if there is no Executive Officer by the [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.] Development Officer having jurisdiction over the Gram Panchayat. The same shall be forwarded to District Panchayat Officer who shall process it in the prescribed manner.
