Section 156(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 [Mandal Praja Parishad] [Substituted 'Mandal 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 for the expressions, "Gram Panchayat," "Executive Authority," "Sarpanch," "Upa-Sarpanch" and "District Panchayat Officer," the expressions "[Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.]", "[Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.] Development Officer", "President," "Vice-President" and "Chief Executive Authority," shall respectively be substituted:Provided that nothing in clause (b) of Section 20 shall apply to a member of the [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.] specified in clause (ii), clause (iii) and clause (iv) of sub-Section (1) of Section 149.
