Preamble
An Act further to amend the Andhra Pradesh Co-operative Societies Act, 1964 and the Andhra Pradesh Co-operative Societies (Amendment) Act, 1985.
Be it enacted by the Legislative Assembly of the State of Andhra Pradesh in the Thirty-eight 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 Co-operative Laws (Second Amendment) Act, 1987.
(2) Section 2 shall be deemed to have come into force on 3rd April, 1987, section 5 shall be deemed to have come into force on the 29th June, 1987 and the regaining provisions shall be deemed to have come into force on the 26th June, 1987.
Section 2. Amendment of section 32
2. Amendment of section 32.- In the Andhra Pradesh Co-operative Societies Act, 1964 (Act 7 of 1964) (hereinafter referred to as the principal Act) in section 32, in sub-section (7), in clause (a), for the words "two years", the words "three years" shall he substituted.
Section 3. Amendment of section 61
3. Amendment of section 61.- In section 61 of the principal Act,-
(i) in sub-section (3), in clause (b), after the words "any election", the expression "to the office of President of a Primary Co-operative Society referred ??? in sub-section (5) of section 51 or" shall be interested;
(ii) in sub-section (4), for the expression, "to committee shall be referred under sub-section (1) or", the expression "shall be referred under" shall be substituted.
Section 4. Validation
4. Validation.- Notwithstanding any judgment decree or order of any court tribunal or other authority-
(a) no other passed under clause (a) of sub-section (7) of the 32 of the principal Act, extending the of ??? persons appointed to manage the ??? and
(b) no act or ??? proceeding taken-after the commencement of ??? Act, ??? of an order passed under clause (a) of sub-section (7) of section 32 of ???, principal Act by any person or persons appointed to manage the ??? of any society in exercise of the powers or under the performance of the duties entrusted to them by or under the principal Act, shall be deemed to be ??? and accordingly the extension of the term of office of the person or persons appointed to manage the affairs of the societies ordered in the notification issued in G.O.Ms. No. 190, Food and Agriculture (Co-operative IV) Department, dated the 3rd April, ??? all acts or things done or proceeding taken ??? said person or persons shall for all purposes be deemed to be and to have always been done or taken, in accordance with the provisions of the principal Act, as amended by this Act, and ??? or other proceeding shall instituted or continued in any court against any such extension, act or thing or proceeding on the ground only that any such extension, act, thing or proceeding was not done or taken in accordance with law.
Section 5. Amendment of section 35
5. Amendment of section 35.- In the Andhra Pradesh Co-operative Societies (Amendrnent) Act, 1985, (Act 21 of 1985) in section 36, for the expression "30th June, 1987", the expression "31st December, 1987" shall be substituted.
Section 6. Repeal of Ordinary 4 and 5 of 1987
6. Repeal of Ordinary 4 and 5 of 1987.- The Andhra Pradesh Co-operative. Societies (Amendment) Ordinance, 1987 and the Andhra Pradesh Co-operative Societies (Amendment) Amending Ordinance, 1987 are hereby repealed.