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State of Andhra Pradesh - Section

Section 389 in Andhra Pradesh Municipalities Act, 1965

389. Act to be read subject to Schedule IX in regard to first reconstitution of councils, etc.

- In regard to the first constitution of a council for any local area under Section 3, or to the first reconstitution in accordance with the provisions of this Act, of a council in existence at the commencement thereof, and otherwise in first giving effect to the provisions of this Act, this Act shall be read subject to the rules in Schedule IX.