Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Telangana - Section

Section 19 in Telangana Municipal Corporations Act, 1994

19. Repeal of Ordinance 9 of 1994.

- The Andhra Pradesh Municipal Corporations Ordinance, 1994 is hereby repealed.[Schedule - I] [Schedule I added by Act No.4 of 2018.][See sub-section (3A) of section 3]
Sl. No. Name of the District Areas to be included Municipal Corporation into which areas areincluded Ward No. of the Corporation into which areasare merged.
(1) (2) (3) (4) (5)
1. Karimnagar Sadashivapalli Karimnagar 21
    Padmanagar   42
    Rekurthi (Nyataknipally, Rekurthy)   49
    Seethrampur   50
    Arepalli (Arepally, Dubba)   50
    Theegalaguttapalli   4
    Vallampahad   4
    Alugunur   26
2. Khammam Peddathanda Khammam 42
    Polepalli (Rajiv Gruhakalpa)   48
    Polepalli (Sai Nagar Colony)   47
    Polepalli   49
    (Bhadradri Colony)    
    Polepalli (4thClass Colony)   47
    Polepalli (PHC Colony)   49
    Edulapuram   42
    Chinnavenkatgiri   40
    Gurralapadu   41
    Gudimalla   13
3. Nizambad Sarangapoor Nizambad 37
    Kalur   39
    Khanapur   40
    Mubaraknagar   1
    Gopanpally   2
    Pangra   6
    Borgaon (P)   6
    Ram Nagar part of Gundaram GP   6
    Borgaon (K)   1
    Manik Bhandar   2
4. Peddapalli Kundanapalli Ramagundam   49
    Lingapur   1
    Elkalapalli (9th & 10th Wards only)   44
    Venkatraopalli   39