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[Cites 0, Cited by 1] [Section 2A] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2A(2) in Andhra Pradesh Municipalities Act, 1965

(2)The provisions of this Act shall apply to a Nagar Panchayat deemed to have been constituted under this section as they apply to a Municipality and to facilitate such application a Nagar Panchayat shall be deemed to be a Municipality;