Section 10(1) in Andhra Pradesh Municipalities Act, 1965
(1)For the purpose of election of members to a council, the Government may, after consulting the council, by notification in the Andhra Pradesh Gazette,--(a)divide the municipality into as many as single member wards as the number of members notified under Section 5.x x x(b)determine the wards in which the seats, if any, reserved under sub-section (1) of Section 8 shall be set apart; and(c)declare for whom such seats are reserved.
