Section 134 in Andhra Pradesh Panchayat Raj Act, 1994
134. Power to call for information from Executive authority.
(1)The Executive Authority may, by an order in writing require the Executive Authority having jurisdiction over the Gram Panchayat to furnish him information on any matter falling within such categories as may be prescribe in respect of villages within his jurisdiction or any part thereof or any person or property therein and such Executive Authority shall comply with such order.(2)The order shall specify the period within which it may be complied with but the Executive Authority may, from time to time, extend such period.
