Section 177(4) in Andhra Pradesh Panchayat Raj Act, 1994
(4)No person shall be a Member in more than one of the categories specified in sub-Section (3). A person who is or becomes a Member of a [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] in more than one such category, shall, by notice in writing signed by him and delivered to the Chief Executive Authority, within fifteen days from the date of the first meeting of the [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] referred to in sub-Section (4) of Section 181, intimate in which one of the said categories he wishes to serve, and thereupon, he shall cease to be the member in the other category or categories. In default of such intimation within the aforesaid period, his membership in the [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] in the category acquired earlier shall, and his membership acquired later in the other category shall not, cease at the expiration of such period. The intimation given under this sub-Section shall be final and irrevocable.
