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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Andhra Pradesh - Subsection

Section 10(1) in Andhra Pradesh Municipal Corporations Act, 1994

(1)There shall be constituted by the Government, by order, such number of Wards ,Committees to the Corporation as may be determined by them, so however, that each Wards Committee shall consist of not less than ten wards:Provided that in constituting Ward Committees the Government shall maintain geographical contiguity as far as possible.