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THE ANDHRA PRADESH GAZETTE
PART IV-B EXTRAORDINARY
PUBLISHED BY AUTHORITY
No.20] HYDERABAD, FRIDAY, OCTOBER 16, 2015.
ANDHRA PRADESH ACTS,
ORDINANCES AND REGULATIONS Ete.,
The following Act of the Andhra Pradesh
Legislature received the assent of the Governor on the
14t October, 2015 and the said assent is hereby first
published on the 16" October, 2015 in the Andhra
Pradesh Gazette for general information:-
ACT NO. 20 OF 2015.
AN ACT FURTHER TO AMEND THE
ANDHRA PRADESH CHARITABLE AND
HINDU RELIGIOUS INSTITUTIONS AND
ENDOWMENTSACT, 1987.
Be it enacted by the Legislature of the
State of Andhra Pradesh in the Sixty-sixth Year
of the Republic of India as follows :-
1. (1) This Act may be called the Andhra Pradesh Short title and
Charitable and Hindu Religious Institutions and commencement.
Endowments (Amendment) Act, 2015.
A-20 [1]
2 ANDHRA PRADESH GAZETTE EXTRAORDINARY [PART IV-B
(2) It shall be deemed to have come into force
with effect on and from the 27" May, 2015.
Amendment of 2. in the Andhra Pradesh Charitable and Hindu
Asect"‘NWo" 3960~ - Religious Institutions and Endowments Act, 1987, in sec-
०1987. tion 96, in sub-section (1), clause (i-b) shall be
omitted.
Repeal of 3. The Andhra Pradesh Charitable and Hindu
Ordinance
No.1ofz01s. Heligious Institutions and Endowments (Amendment)
Ak ' Ordinance, 2015 is hereby repealed.
C.S.S.V. DURGA PRASAD,
Secretary to Government,
Law Department.
Printed by the Commissioner of Printing, at A.P. Legislative Assembly
Printing Press, Hyderabad.