Section 170(1) in Andhra Pradesh Panchayat Raj Act, 1994
(1)There shall be paid to the members of a [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.] including its President and Vice-President and to the Members of the Legislative Assembly and of either House of Parliament for attending a meeting of the [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.] such allowances as may be prescribed.
