Section 36(a) in Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966
(a)any area declared to be a notified area or market under nay of the Acts so repealed shall be deemed to have been declared under this Act [xx];(aa)any area declared to be a notified area or market or market-yard by or under any of the Acts so repealed shall be deemed to have been declared to be a notified market area under this Act for the purpose of section 12;
