Section 1 in The Andhra Pradesh Towns Nuisances Act, 1889
1. Short title
(1)This Act may be called the Andhra Pradesh Towns Nuisances Act. 1889.(2)Section 1 of this Act extends to the whole of the State of Andhra Pradesh. The remaining sections extend to all towns in the said State which may have been or may hereafter be declared to be Municipalities under the Andhra Pradesh (Andhra Area) District Municipalities Act, 1920 (Act V of 1920), or other Acts of the same nature for the time being in force; and the State Government may from time to time by notification in the Official Gazette, extend such sections or any part or parts thereof permanently or for a time or for specified occasions only, from such date as may be specified in the notification to any other local area in the State of Andhra Pradesh and may cancel or modify any such notification.
