Section 25(e) in Andhra Pradesh Panchayat Raj Act, 1994
(e)have power to require any [Executive Authority] [The words executive officer substituted with the words Executive Authority through out the principal Act by Section 12 of Act No. 22 of 2002.] of any village within the jurisdiction of the Gram Panchayat to furnish any information on any matter falling within such categories as may be prescribed in respect of such village or any person or property therein, required for the purpose of this Act;
