Section 4(n) in Provisions of the Panchayats (Extension to the Scheduled Areas) Act, 1996
(n)the State legislation that may endow Panchayats with power and authority as may be necessary to enable them to function as institutions of self Governments shall contain safeguard to ensure that panchayats at the higher level do not assume the powers and authority of any Panchayat at the lower level or of the Grama Sabha;
