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Promulgated by the President in the Sixty-fifth Year of the Republic of India.
An Ordinance to amend the Andhra Pradesh Reorganisation Act, 2014.
WHEREAS Parliament is not in session and the President is satisfied that the circumstances exist which render it necessary for him to take immediate action;
NOW, THEREFORE, in exercise of the powers conferred by clause (1) of article 123 of the Constitution, the President is pleased to promulgate the following Ordinance:—
Short title and commencement.
1. (1) This Ordinance may be called the Andhra Pradesh Reorganisation (Amendment) Ordinance, 2014.
(2) It shall come into force at once.
Amendment of section 3 of Act 6 of 2014.
2. In the Andhra Pradesh Reorganisation Act, 2014, in section 3, for the words, brackets, letters and figures ‘‘Khammam (but excluding the revenue villages in the Mandals specified in G.O.Ms. No. 111 Irrigation & CAD (LA IV R&R-I) Department, dated the 27th June, 2005 and the revenue villages of Bhurgampadu, Seetharamanagaram and Kondreka in Bhurgumpadu Mandal)’’, the words and brackets ‘‘Khammam (but excluding the Mandals of Kukunoor, Velairpadu and Bhurgampadu but not including its revenue villages of Pinapaka, Morampalli Banzar, Bhurgampad, Nagineniprolu, Krishnasagar, Tekula, Sarapaka, Iravendi, Mothepattinagar, Uppusaka, Sompalli and Nakripeta under the Palvancha Revenue Division, and the Mandals of Chintoor, Kunavaram, Vararamachandrapuram and Bhadrachalam but not including the revenue village of Bhadrachalam under the Bhadrachalam Revenue Division)’’ shall be substituted.
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