Section 2 in Andhra Pradesh Gram Panchayat (Executive Authorities Power to Summon and Examine Witness) Rules, 2000
2. Powers of the Executive authority.
- The executive authority of Gram Panchayat shall have the powers to call for information, to summon and examine witnesses and to complete the production of documents in the manner provided in the Code of Civil. Procedure. 1908, in respect of any matter relating to taxation of any licence or permission under the provisions of the Andhra Pradesh Panchayat Raj Act, 1994.
