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

State of Andhra Pradesh - Subsection

Section 3(3)(d) in Andhra Pradesh Urban Areas (Development) Act, 1975

(d)two councillors of the Municipal Corporation of Hyderabad or of the municipality, as the case may be, comprised within the development area, to be nominated by the Government;