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[Cites 0, Cited by 0] [Section 389A(1)] [Section 389A] [Entire Act]

State of Andhra Pradesh - Subsection

Section 389A(1)(a) in Andhra Pradesh Municipalities Act, 1965

(a)The Government may by notification in the Andhra Pradesh Gazette, declare any local area to be a notified area, for the purpose of application of all or any of the provisions of this Act in the said notified area.