Section 9(2) in Andhra Pradesh Panchayat Raj Act, 1994
(2)Nothing in [sub-Sections (1) and [(1A)] [Substituted by Act No. 5 of 1995.] shall be deemed to prevent women and members of the Scheduled Castes, Scheduled Tribes or Backward Classes from standing for election to the non-reserved seats in the Gram Panchayat.
