140. Transfer of functions of Gram Panchayats to other local authorities or vice versa.
- Notwithstanding anything in this Act, or in any law relating to other local authorities, the Government may, in consultation with the Mandal Praja Parishad or Zilla Praja Parishad or other local authority as the case may be, and the Gram Panchayat concerned, by notification and subject to such restrictions and conditions and to such control and revision as may be specified therein, direct that,-(i)any power or function vested in the Gram Panchayat by or under this Act, shall be transferred to and exercised and performed by the Mandal Praja Parishad or Zilla Praja Parishad or the other local authority; and(ii)any power or function vested in the Mandal Praja Parishad or Zilla Praja Parishad or the other local authority shall be transferred to and exercised and performed by a Gram Panchayat.Explanation. - For the purposes of this section, "local authority" includes, the Telangana Industrial Infrastructure Corporation Limited.Chapter - VI Constitution, Powers and Functions of Tribunal for Gram Panchayats
