Section 112(2) in Andhra Pradesh Panchayat Raj Act, 1994
(2)In the case of markets classified as [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.] markets, the Gram Panchayat and its Executive Authority shall not exercise any of the powers conferred on them by Sections 104 to 111 or both inclusive.
