Section 1 in Andhra Pradesh Panchayat Raj Act, 1994
1. Short title, extent, [application] [Inserted by Act No. 7 of 1998.] and commencement.
(1)This Act may be called the Andhra Pradesh Panchayat Raj Act, 1994.(2)It extends to the whole of the State of Andhra Pradesh, except-(a)the Municipal Corporations governed by any law relating to Municipal Corporations for the time being in force in the State;(b)the Municipalities governed by the law relating to municipalities for the time being in force in the State;(c)a Notified Area declared under Section 389-A of the Andhra Pradesh Municipalities Act, 1965 (Act 6 of 1965);(d)the mining settlements governed by the Andhra Pradesh (Telangana Area) Mining Settlements Act, 1956 (Act XLIV of 1956); and(e)the cantonments governed by the Cantonments Act, 1924 (Central Act 2 of 1924).(2A)[ In their application to the Scheduled Areas in the State as referred to in clause (1) of article 244 of the Constitution of India, the remaining provisions of this Act shall apply subject to the provisions of Part VIA of this Act.] [Inserted by Act No. 7 of 1998.](3)It shall come into force on such date and in such area as the Government may, by notification in the Andhra Pradesh Gazette, appoint and they may appoint different dates for different areas and for different provisions.
