Section 169(5) in Andhra Pradesh Panchayat Raj Act, 1994
(5)The Government may, from time to time, by order give such directions to any [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.] or any officer, authority, or person thereof as may appear to them to be necessary for the purpose of giving effect to the provisions of this Section and the [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.] Development Officer, authority or person shall comply with all such directions.
