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[Cites 0, Cited by 0] [Section 268] [Entire Act]

State of Andhra Pradesh - Subsection

Section 268(2) in Andhra Pradesh Municipalities Act, 1965

(2)The council may, at any time subsequent to the issue of a notification under sub-section (1), in like manner and subject to the like consultation and approval, notify any additional localities, divisions, wards, streets or portions of streets as areas which shall be reserved for any of the purposes specified in sub-section (1).