Section 246(2) in Andhra Pradesh Panchayat Raj Act, 1994
(2)The Government shall, before taking action under sub-Section (1), give the Gram Panchayat, [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.] or the [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] as the case may be, an opportunity for explanation.
