Section 234(2) in Andhra Pradesh Panchayat Raj Act, 1994
(2)No person shall be a member of the Gram Panchayat, member of the [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.] or [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] simultaneously and if he is so elected, he shall retain only one office and vacate the other office or offices in the manner prescribed.
