Section 10 in Andhra Pradesh Constitution of Nagar Panchayats and Municipalities Rules, 2019
10. Issue of Notifications of PR& RD Department and MA & UD Department.
- After receipt of the file from PR & RD Department, the MA & UD Department will prepare a notification specifying the concerned area of Gram Panchayat / Panchayats as Transitional Area / Smaller Urban Area. to show that Nagar Panchayat/Municipality is deemed to have been constituted for such area. The notifications of PR & RD Department denotifying Gram Panchayat(s) and of MA&UD Departments specifying the areas as Transitional Area / Smaller Urban Area would be finalized by the latter Department and the notifications will be issued simultaneously and on the same day. The two notifications will also be published in the Andhra Pradesh Gazette on the same day.
