Section 262(2) in Andhra Pradesh Panchayat Raj Act, 1994
(2)The powers of the nature referred to in sub-Section (1) may be exercised by the Government in the case of a [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.] or a [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] subject to the variation that for the expression "Executive Authority", the expression "[Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.] Development Officer" or as the case may be "Chief Executive Officer" and for the expression "Gram Panchayat Fund", the expression "[Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.] Fund" or as the case may be the "[Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] Fund" is substituted.
