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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Andhra Pradesh - Subsection

Section 16(7) in Andhra Pradesh Municipal Corporations Act, 1994

(7)any division of the Municipality into wards made under the Andhra Pradesh Municipalities Act, 1965 (Act VI of 1965) and in force at the commencement of this Act, shall be deemed to be a division of the Corporation;