[Cites 0, Cited by 0]
[Entire Act]
State of Andhra Pradesh - Section
Section 2 in Andhra Pradesh Constitution of Nagar Panchayats and Municipalities Rules, 2019
2. Criteria for Constitution of Nagar Panchayat.
- An area may be notified as Transitional Area (Nagar Panchayat) under Clause (42-a) of section-2 of the Andhra Pradesh Municipalities Act, 1965 if the following criteria is satisfied.| (a) | Population (as per last census) | : | 20,000 to 40,000 |
| (b) | Density of population per Sq. Km | : | 400 |
| (c) | Revenue | : | Rs. 40.00 Lakhs Provided that local area with alesser income may also be considered if it has acquired urbancharacteristics |
| (d) | Percentage of employment in in Non- agricultureactivities. | : | 25% Provided that a local area with lesserpercentage of employment in Nonagricultural activities may alsobe considered if it is not more than 20 Kms. away from aMunicipality (District Head quarter) or Municipal Corporation |
| (e) | Economic importance | : | Availability of market facilities andpotentialities to attract industries |
| (f) | Other factors | : | Local area acquiring Urban Characteristics |