Andhra Pradesh Gram Panchayats (Second Amendment) Act, 1986*
| [Andhra Pradesh Act No. 24 of 1986] | [8th August, 1986] |
An Act further to amend the Andhra Pradesh Gram Panchayats Act, 1964.
Be it enacted by the Legislative Assembly of the State of Andhra Pradesh in the Thirty seventh Year of the Republic of India as follows:
* Received the assent of the Governor on the 8th August, 1986. For Statement of Objects and Reasons, please see the Andhra Pradesh Gazette, Part-IV-A, Extraordinary, dated the 15th July, 1986, at pages 3 & 4.
1. Short title and commencement.- (1) This Act may be called the Andhra Pradesh Gram Panchayats (Second Amendment) Act, 1986.
(2) It shall be deemed to have come into force on the 10th June, 1986.
2. Amendment of section 11.- In the Andhra Pradesh Gram Panchayats Act, 1964 (Act 2 of 1964), in section 11,-
(i) in sub-section (2), for the words "term of office of the members of any Gram Panchayat", the words "term of office of the Sarpanch, Upa-Sarpanch and the members of any gram panchayat" shall be substituted.
(ii) Sub-section (2B) shall be omitted.
3. Repeal of Ordinance 2 of 1986.- The Andhra Pradesh Gram Panchayats Amendment Ordinance, 1986 is hereby repealed.