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[Cites 0, Cited by 1] [Section 5] [Entire Act]

State of Andhra Pradesh - Subsection

Section 5(1) in The Andhra Pradesh Reorganisation Act, 2014

(1)On and from the appointed day, Hyderabad in the existing State of Andhra Pradesh, shall be the common capital of the State of Telangana and the State of Andhra Pradesh for such period not exceeding ten years.