Section 3(2) in Andhra Pradesh Districts (Formation) Act, 1974
(2)The Government may, in the interests of better administration and development of the areas, by notification, from time to time, and with effect on and from such date as may be specified therein-(a)from a new district, revenue division [or Mandal] [Substituted for the words 'Taluk, Firka' by A.P. Act 1985 (w.e.f. 11-1-1984).] by separation of area from any district, revenue division, [or Mandal] [Substituted for the words 'Taluk, Firka' by A.P. Act 1985 (w.e.f. 11-1-1984).] or by uniting two or more districts, revenue divisions, [or Mandal] [Substituted for the words 'Taluk, Firka' by A.P. Act 1985 (w.e.f. 11-1-1984).] or parts thereof or by uniting any area to a district, revenue division, [or Mandal] [Substituted by Act 14 of 1985.] [or Mandal] [Substituted by Act 14 of 1985.] or part there(b)(c)(d)(e)increase the area of any district, revenue division, [or Mandal] [Substituted for the words 'Taluk, Firka' by A.P. Act 1985 (w.e.f. 11-1-1984).]; diminish the area of any district, revenue division [or Mandal] [Substituted for the words 'Taluk, Firka' by A.P. Act 1985 (w.e.f. 11-1-1984).]; alter the boundaries of any district, revenue division, [or Mandal] [Substituted for the words 'Taluk, Firka' by A.P. Act 1985 (w.e.f. 11-1-1984).] alter the name of any district, revenue division [or Mandal] [Substituted for the words 'Taluk, Firka' by A.P. Act 1985 (w.e.f. 11-1-1984).]; [Proviso Repealed by Act No 14 of 1985].
