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[Cites 0, Cited by 0] [Section 148(3)] [Section 148] [Entire Act]

State of Andhra Pradesh - Subsection

Section 148(3)(i) in Andhra Pradesh Panchayat Raj Act, 1994

(i)in case the residuary part of the Mandal is viable for the constitution of a separate [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.] such residuary part shall be redelimited into a separate Mandal under the Andhra Pradesh Districts (Formation) Act, 1974 (Act 7 of 1974) and a [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.] shall be constituted for such newly formed Mandal and that portion of the Mandal prior to its redelimitation which is included in the neighbouring Municipality or Municipal Corporation shall be included in an adjoining Mandal which forms part of such Municipality or Municipal Corporation; or