Section 39 in Andhra Pradesh (Andhra Area) Town-Planning Act, 1920
39.
(1)The [State Government] [The words 'Provincial Government' were Substituted For the words 'local Government' by the A.O.1937 and the word 'State' was Substituted For Provincial by the A.O.1950.] may, by notification in the (Official Gazette) extend any provision of this act to any union or other local area in which the (Madras Local Boards Act, 1920) is in force and may declare its extension to be subject to such restrictions and modifications as they think fit.(2)Unless such notification shall otherwise provide, the functions exercisable by a municipal council and the chairman under any provision of this Act so extended, shall, subject to the control of the district board be exercised by the taluk board and its president, respectively.(3)The [State Government] [The words 'Provincial Government' were Substituted For the words 'local Government' by the A.O.1937 and the word 'State' was Substituted For Provincial by the A.O.1950.] may also, by notification in the (Official Gazette) extend to the union or other local area concerned all or any of the provisions of (the Andhra Pradesh (andhra area) District Municipalities Act, 1920) and may declare such extension to be subject to such restrictions and modifications as they think fit.
