Section 140(1) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016
(1)The State Government may, by notification in the Andhra Pradesh Gazette, dissolve any existing Authority which was constituted under the Andhra Pradesh Urban Areas (Development) Act, 1975 (Act 1 of 1975) or any other Act for any development area before constitution of the Authority under this Act for such development area. Such dissolved Authority may be called as 'former Authority.
