Section 57(4) in Andhra Pradesh Panchayat Raj Act, 1994
(4)The income realised by a [Zilla Praja Parishad] [Substituted 'Zilla 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.] or a Gram Panchayat from any ferry under its management under sub-Section (1) or sub-Section (2) shall form part of its funds. The income realised by joint committee referred to in sub-Section (1) or by a [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] under sub-Section
