Section 333 in Andhra Pradesh Municipalities Act, 1965
333. Confirmation of bye-laws by Government.
(1)No bye-law or cancellation or alteration of bye-law shall have effect until the same is approved and confirmed by the Government.(2)Any bye-law or cancellation or alteration of a bye-law when it is duly confirmed shall be published in the prescribed manner in English and in the main language of the district and shall come into operation three months after it is so published.
