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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3(1A) in Andhra Pradesh Municipalities Act, 1965

(1A)[ The Government may, by notification and in accordance with such principles and procedure as may be prescribed in this behalf,-
(a)include within a Municipality any local area or part thereof, in the vicinity of such Municipality;
(b)exclude from a Municipality, any area comprised therein.]