Section 3(5) in Andhra Pradesh Water, Land and Trees Act, 2002
(5)The Government, may in consultation with the State Authority, constitute by notification, authorities at [District Division and Mandal levels] [Substituted 'District and Mandal levels' by Act No. 6 of 2004, dated 11.8.2004.] with such composition and to perform such functions in such manner as may be prescribed.
