Section 152(2) in Andhra Pradesh Panchayat Raj Act, 1994
(2)Nothing in [sub-Sections (1) and 1A] [Subs by Section 6 (C) of Act 5 of 1995.] shall be deemed to prevent women and Members of the Scheduled Castes, Scheduled Tribes or Backward Classes from standing for election to the non-reserved seats in the [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.].
