Section 187(6) in Andhra Pradesh Panchayat Raj Act, 1994
(6)The decisions of the Standing Committees shall be subject to ratification by the general body of the [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] which shall have the power to approve, modify, rescind or reverse them.
