Section 7(2) in Andhra Pradesh Payment of Salaries and Pension and Removal of Disqualifications Act, 1953
(2)Omitted.Explanation. - For the purpose of this section, the expression "the State" shall include the territories specified in sub-section (1) of section 3 of the State Re-organisation Act, 1956 (Central Act No. XXXVII of 1956).
