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[Cites 0, Cited by 0] [Section 390] [Entire Act]

State of Andhra Pradesh - Subsection

Section 390(1) in Andhra Pradesh Municipalities Act, 1965

(1)The Government may, at the request of the Board or otherwise by notification declare that any of the provisions of the Andhra Pradesh Municipalities Act, 1965, or of any rule made thereunder including those relating to taxation shall be extended to and be in force in the Mining Settlement or any specified area therein.