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[Cites 0, Cited by 0] [Section 390] [Entire Act]

State of Andhra Pradesh - Subsection

Section 390(2) in Andhra Pradesh Municipalities Act, 1965

(2)The provisions so notified shall be construed with such alterations not affecting the substance as may be necessary or proper for the purpose of adapting them to the Mining Settlement or any special area therein.