Preamble
Andhra Pradesh (Agricultural Produce and Livestock) Markets (Amendment) Act, 1998*
| [Andhra Pradesh Act No. 36 of 1998] | [22nd December, 1998] |
An Act Further to Amend the Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966
Be it enacted by the Legislative Assembly of the State of Andhra Pradesh in the Forty-ninth Year of the Republic of India, as follows:-
Section 1. Short title and commencement
1. Short title and commencement.- (1) This Act may be called the Andhra Pradesh (Agricultural Produce and Livestock) Markets (Amendment) Act, 1998.
(2) It shall come into force on such date as the State Government may, by notification, appoint.
Section 2. Amendment of section 6
2. Amendment of section 6.- In the Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966, (Act 16 of 1966) in section 6, in sub-section (3), in clause (a), for the words "for a period not exceeding six months", the words, until the market committee is re-constituted" shall be substituted.