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State of Andhra Pradesh - Section

Section 3 in Andhra Pradesh Constitution of Nagar Panchayats and Municipalities Rules, 2019

3. Criteria for Constitution of Municipality .

- An area may be notified as Smaller Urban Area (Municipality) under Clause (42-a) of section-2 of the Andhra Pradesh Municipalities Act, 1965 if the following criteria is satisfied:
(a) Population (as per last census) : Above 40,000 and up to 3,00,000
(b) Density of population per Sq. Km : 500
(c) Revenue : Rs. 60.00 Lakhs Provided that local area with alesser income may also be considered if it has acquired urbancharacteristics
(d) Percentage of employment in Non- agriculturalactivities : 40% Provided that a local area with lesserpercentage of employment in Non-agricultural activities may alsobe considered if it is not more than 20 Kms. away from aMunicipality (District Head quarter) or Municipal Corporation.
(e) Economic importance : Availability of market facilities andpotentialities to attract industries.
(f) Other factors : Local area acquiring Urban Characteristics
Provided that whenever a main urbanized Gram Panchayat is proposed to be constituted as a Municipality with merger of surrounding other village(s) of Gram Panchayat(s), such village(s) shall fulfill the following condition:-The proposed village(s) going to be merged shall not be more than 3 Kms from the periphery of outer habitation of the main Gram Panchayat to the outer Periphery of the habitation of village(s).