Section 3(1) in Andhra Pradesh Municipalities Act, 1965
(1)Where a notification is issued specifying an area as a smaller urban area under clause (42a) of Section 2, a Municipality shall be deemed to have been constituted for such area; Provided that a Municipality under this clause may not be constituted in such urban area or part thereof as the Governor may, having regard to the size of the area of the Municipal Services being provided or proposed to be provided by an industrial establishment in that area and such other factors as he may deem fit, by public notification, specify to be an Industrial Township.
