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State of Andhra Pradesh - Section

Section 6 in Andhra Pradesh Constitution of Nagar Panchayats and Municipalities Rules, 2019

6. Role of Commissioner and Director of Municipal Administration.

- After receipt of the proposal from District Collector, the Commissioner& Director of Municipal Administration will scrutinize the proposal. If the proposal satisfies the criteria prescribed for constitution of Nagar Panchayat / Municipality, the Commissioner & Director of Municipal Administration shall forward the proposal to the Government in MA&UD Department with his recommendation with a suitable check slip in this matter.