Section 3(1) in Andhra Pradesh Panchayat Raj Act, 1994
(1)The [Government] [Substituted by Section 3(1)(i) of Act No. 22 of 2002.] may, by notification and in accordance with the rules made [***] [Omitted by Section 3(1)(ii) of Act No. 22 of 2002.] in this behalf, declare any revenue village or hamlet thereof or any part of a mandal to be a village for the purpose of this Act and specify the name of the village.Explanation. - For the purposes of this sub-Section the expressions 'mandal' and 'revenue village' shall mean respectively any local area which is recognised as a mandal or village in the revenue accounts of Government after excluding therefrom the area, if any, included in -(a)a municipal corporation governed by the relevant law relating to Municipal Corporations for the time being in force in the State;(b)a municipality governed by the law relating to Municipalities for the time being in force in the State;(c)a mining settlement governed by the Andhra Pradesh (Telangana Area) Mining Settlements Act, 1956;(d)a cantonment governed by the Cantonments Act, 1924.
