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[Cites 0, Cited by 3] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3(1) in Andhra State Act,1953

(1)As from the appointed day, there shall be formed a Part A State to be known as the State of Andhra comprising the territories which immediately before that day were comprised in Srikakulam, Visakhapatnam, East Godavari, West Godavari, Krishna, Guntur, Nellore, Kurnool, Anantapur, Cuddapah and Chittoor district and in the Alur, Adoni and Rayadrug taluks of Bekllary district in the State of Madras and the said territories shall thereupon cease to form part of the State of Madras.