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State of Andhra Pradesh - Section

Section 3 in The Andhra Pradesh Suppression Of Disturbances Act, 1948

3. Power to declare areas to be disturbed areas

The State Government may by notification in the Andhra Pradesh Gazettee -
(a)declare that the whole of the State, or any part thereof specified in the notification, is a disturbed area ; and
(b)add to, amend, vary or rescind any such declaration.