Section 2(42) in Andhra Pradesh Municipalities Act, 1965
(42)"Telangana area" means the territories specified in Sub-section (1) of Section 3 of the States Reorganisation Act, 1956; (Central Act 37 of 1956);(42-a) "transitional area" or a smaller urban area' means such area as the Governor may, having regard to the population of the area, the density of the population therein, the revenue generated for local administration, the percentage of employment in non-agricultural activities, the economic importance or such other factors as he may deem fit, specify by public notification for the purposes of this Act, subject to such rules as may be made in this behalf;(42-b)'Wards Committee' means a Wards Committee constituted under Section 5-B;
