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The Andhra Pradesh and Madras (Alteration of Boundaries) Act, 1959

7. Saving powers of State Government.-

Nothing in the foregoing provisions of this Part shall be deemed to affect the power of the State Government of Andhra Pradesh or Madras to alter after the appointed day the name, extent or boundaries of any district, taluk, firka or village in the State.



Andhra Pradesh and Madras (Alteration of Boundaries) Act, 1959 Back




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