Section 5(2) in Andhra Pradesh Panchayat Raj Act, 1994
(2)If the area declared as township under sub-Section (1) comprises a village or forms part of a village, the Commissioner shall, under sub-Section (2) of Section 3, cancel the notification issued under sub-Section (1) of that Section in respect of such village, or as the case may be, exclude such part from the village.
