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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Andhra Pradesh - Subsection

Section 4(2) in The Andhra Pradesh And Madras (Alteration Of Boundaries) Act, 1959

(2)The territories which immediately before the appointed day were comprised in Pallipattu and Erumbi firkas of Tiruttani taluk but are not transferred by virtue of section 3 to the State of Madras shall be included in, and form part of, Puttur taluk.