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

State of Andhra Pradesh - Subsection

Section 3(3) in Andhra Pradesh Districts (Formation) Act, 1974

(3)The areas, boundaries and names, of the districts, revenue divisions, taluks, firks and villages in the State existing at the commencement of this Act shall be deemed to have been notified under sub-section (1) and shall continue until they are altered by the Government or the Board of Revenue, as the case may be.