Andhra Pradesh Gram Panchayats and the Andhra Pradesh Mandala Praja Parishads, Zilla Praja Parishads and Zilla Pranalika and Abhivrudhi Sameeksha Mandals (Amendment) Act, 19901
| [Andhra Pradesh Act No. 6 of 1990] | [19th April, 1990] |
An Act further to amend the Andhra Pradesh Gram Panchayats Act, 1964 and the Andhra Pradesh Mandala Praja Parishads, Zilla Praja Parishads and Zilla Pranalika and Abhivrudhi Sameelisha Mandals Act, 1986
Be it enacted by the Legislative Assembly of the State of Andhra Pradesh in the Forty-first Year of the Republic of India as follows:-
1 The following Act of the Andhra Pradesh Legislative Assembly received the assent of the Governor on the 19th April, 1990 and said assent is hereby first published on the 25th April, 1990 in the Andhra Pradesh Gazette for general information:-
1. Short title and commencement.- (1) This Act may be called the Andhra Pradesh Gram Panchayats and the Andhra Pradesh Mandala Praja Parishads, Zilla Praja Parishads and Zilla Pranalika and Abhivrudhi Sameeksha Mandate (Amendment) Act, 1990.
(2) It shall be deemed to have come into forces on the 25th January, 1990.
2. Amendment of section 9-A.- In the Andhra Pradesh Gram Panchayats Act, 1964, (Act 2 of 1964) in section 9A, for the expression "after the 25th January, 1990", the expression "after the 25th January, 2000" shall be substituted.
3. Amendment of section 91-A.- In the Andhra Pradesh Mandala Praja Parishads, Zilla Praja Parishads and Zilla Pranalika and Abhivrudhi Sameeksha Mandals Act, 1986 (Act 31 of 1986) in section 91-A, for the words "on the expiration of a period of ten years from the commencement of this Act", the expression "after the 25th January, 2000" shall be substituted.
4. Repeal of Ordinance 1 of 1990.- The Andhra Pradesh Gram Fanchayats and the Andhra Pradesh Mandala Praja Parishads, Zilla Praja Parishads and Zilla Pranalika and Abhivrudhi Sameeksha Mandals (Amendment) Ordinance, 1990 is hereby repeated.