Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Andhra Pradesh - Subsection Section 2(a) in The Andhra Pradesh And Madras (Alteration Of Boundaries) Act, 1959 (a)"appointed day" means the date appointed under sub-section (2) of section 1 for the coming into force of this Act;
