Section 9(6) in Andhra Pradesh Education Act, 1982
(6)On receipt of sanction under sub-section (4), the local authority shall give effect to the scheme so sanctioned, by means of a declaration that, with effect from the first day of the next academic year, primary education for children of both sexes up to such class or standard and within such age-group as may be specified therein shall be compulsory in any area which may be so specified.
