Section 273(3) in Andhra Pradesh Panchayat Raj Act, 1994
(3)Any decision given under clause (a) of sub-Section (1) or under sub-Section (2) may be modified from time to time, by the Government in such manner as they deem fit, and any such decision with the modification, if any, made therein under this sub-Section, may be cancelled at any time by the Government.Any such decision or any modification therein or cancellation thereof shall be binding on all the local authorities concerned and shall not be, liable to be questioned in any court of law.
