Section 1(2) in Andhra Pradesh Panchayat Raj Act, 1994
(2)It extends to the whole of the State of Andhra Pradesh, except-(a)the Municipal Corporations governed by any law relating to Municipal Corporations for the time being in force in the State;(b)the Municipalities governed by the law relating to municipalities for the time being in force in the State;(c)a Notified Area declared under Section 389-A of the Andhra Pradesh Municipalities Act, 1965 (Act 6 of 1965);(d)the mining settlements governed by the Andhra Pradesh (Telangana Area) Mining Settlements Act, 1956 (Act XLIV of 1956); and(e)the cantonments governed by the Cantonments Act, 1924 (Central Act 2 of 1924).
