Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4] [Entire Act] State of Andhra Pradesh - Subsection Section 4(2) in Andhra State Act,1953 (2)Without prejudice to the power of the State Government to alter hereafter the extent boundaries and names of districts, the trasnferred territory shall from a separate district to be known as Bellary district.
