Section 184(2) in Andhra Pradesh Panchayat Raj Act, 1994
(2)The provisions of [Sections 18, 19. 19-A, 19-B, 20, 21 and 22] [Substituted 'Sections 18, 19, 20, 21 and 22' by Act No. 22 of 2006, dated 19.4.2006.] shall apply to a member of the [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] as they apply to a member of the Gram Panchayat subject to the variations that the expressions, "Gram Panchayat," "Executive Authority", "Sarpanch", "Upa-Sarpanch", the expressions "[Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.]", "Chief Executive Authority", "Chairperson", "Vice-Chairperson" and "Chief Executive Authority" shall respectively be substituted:Provided that nothing in clause (b) of Section 20 shall apply to a member of the [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] specified in clauses (ii) to (iv) of sub-Section (3) of Section 177.
