Section 147 in Andhra Pradesh Panchayat Raj Act, 1994
147. Transfer of functions of Gram Panchayats to other local authorities or vice-versa.
- Notwithstanding anything in this Act, or in any law relating to other local authorities, the Government may, in consultation with the [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.] or [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] or other local authority as the case may be, and the Gram Panchayat concerned, by notification, and subject to such restrictions and conditions and to such control and revision as may be specified therein, direct that, -(i)any power or function vested in the Gram Panchayat by or under this Act, shall be transferred to and exercised and performed by the [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.] or [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] or the other local authority; and(ii)any power or function vested in the [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.] or [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] or the other local authority shall be transferred to and exercised and performed by the Gram Panchayat.Explanation. - For the purpose of this Section, 'local authority' includes, the Andhra Pradesh Industrial Infrastructure Corporation Limited.
