Section 2(5) in Andhra Pradesh Panchayat Raj Act, 1994
(5)['Chairperson'] [The words Chairman and Vice-Chairman substituted with Chairperson and Vice Chairperson by Section 7(i) and (ii) of Act. No. 37 of 2001.] means the Chairperson of a [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] elected under Section 181;
