Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Andhra Pradesh - Subsection Section 2(e) in Andhra Pradesh Municipal Corporations Act, 1994 (e)'Scheduled Castes' and Scheduled tribes' shall have the meanings respectively assigned to them in clauses (24) and (25) of Article 366 of the Constitution of India;
