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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(m) in Andhra Pradesh Residential and Non-Residential Premises Tenancy Act, 2017

(m)"Urban Area" means the areas that fall under the jurisdiction of either the Municipal Corporation or the Municipal Council or the Development Authority or the Nagar Panchayat or any other such body as the case may be.