Section 192(1)(ii) in Andhra Pradesh Panchayat Raj Act, 1994
(ii)distribute the funds allotted to the district by the Central or State Government among the [Mandal Praja Parishads] [Substituted 'Mandal Parishads' by Act No. 41 of 2006, dated 23.9.2006.] and Mandals in the district for which [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.] are not constituted;