Bill Summary

Andhra Pradesh Reorganisation (Amendment) Bill, 2026

 

  • The Andhra Pradesh Reorganisation (Amendment) Bill, 2026 was introduced in Lok Sabha on April 1, 2026.  It seeks to amend the Andhra Pradesh Reorganisation Act, 2014.  The Act provides for reorganisation of the erstwhile state of Andhra Pradesh into two states — Andhra Pradesh and Telangana.

  • Capital of Andhra Pradesh: The Act provides that Hyderabad will be the common capital of Telangana and Andhra Pradesh for 10 years, after which Hyderabad will be the capital of Telangana and there will be a new capital for Andhra Pradesh.  The Bill states that Amaravati will be the new capital of Andhra Pradesh. 

 

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