Section 242(3) in Andhra Pradesh Panchayat Raj Act, 1994
(3)The commission shall be deemed to be a Civil Court for the purposes of Sections 345 (1) and 346 of the Code of Criminal Procedure, 1973. (Central Act 2 of 1974).Explanation. - For the purposes of enforcing the attendance of witnesses, the local limits of the Commission's jurisdiction shall be the limits of the territory of the State of Andhra Pradesh.[Part VI-A] [Inserted by Act No. 7 of 1998.] Special provisions relating to the Panchayats, [Mandal Praja Parishads] [Substituted 'Mandal Parishads' by Act No. 41 of 2006, dated 23.9.2006.] and [Zilla Praja Parishad] [Substituted 'Zilla Parishads' by Act No. 41 of 2006, dated 23.9.2006.] located in the scheduled areas
