Section 3(1) in Andhra Pradesh Districts (Formation) Act, 1974
(1)The Government may, by notification, from time to time, for the purposes of revenue administration, divide the State into such districts with such limits as may be specified therein; and each district shall consist of such revenue divisions and each revenue division shall consist of such [Mandal] [Substituted by Act 14 of 1985.] and each Mandal shall consist of such villages as the Government may, by notification from time to time, specify in this behalf.
