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[Cites 0, Cited by 2] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3(1) in Andhra Pradesh Urban Areas (Development) Act, 1975

(1)As soon as may be after an urban area or a group of urban areas is declared to be a development area, under sub-section (1) of Section 13, the Government shall, by notification, constitute for the said development area, an Urban Development Authority with effect from such date as may be specified therein.