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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(l) in Andhra Pradesh Rural Development Act, 1996

(l)"Rural area" means area other than, -
(i)local area included in a municipality;
(ii)local area constituted to be a city
(iii)area declared as an urban area; and
(iv)place declared to be a Cantonment under the Cantonments Act, 1924.