Andhra Pradesh Gram Panchayats (Second Amendment) Act, 1991*
| [Andhra Pradesh Act No. 29 of 1991] | [24th October, 1991] |
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 Forty-second Year of the Republic of India, as follows:-
* Received the assent of the Governor on the 24-10-1991. For statement of abject and reasons please see the Andhra Pradesh Gazette, Pert IV-A, Extraordinary, dated 05-10-1990 at page 12.
1. Short title.- This Act may be called the Andhra Pradesh Gram Panchayats (Second Amendment) Act, 1991.
2. Amendment of Schedule II.- In the Andhra Pradesh Gram Panchayat Act, 1964 (Act 2 of 1964) in Schedule II, in Part II, are 46 shall be omitted.