Preamble
Andhra Pradesh Land Grabbing (Prohibition) (Second Amendment) Act, 1988*
| [Andhra Pradesh Act No. 21 of 1988] | [27th August, 1988] |
An Act further to amend the Andhra Pradesh Land Grabbing (Prohibition) Act, 1982.
Be it enacted by the Legislative Assembly of the State of Andhra Pradesh in the Thirty-ninth Year of the Republic of India as follows:-
Section 1. Short title and commencement
1. Short title and commencement.- (1) This Act way be called the Andhra Pradesh Land Grabbing (Prohibition) (Second Amendment) Act, 1988.
(2) It shall be deemed to have come into fores on the 20th June, 1988.
Section 2. Amendment of section 7
2. Amendment of section 7.- In the Andhra Pradesh Land Grabbing ??? (Prohibition) Act, 1982 (Act 12 of 1982) (hereinafter referred to as the principal Act), in section 7, he sub-section (3) for the words "who are District Judges", the words "who are or District Judge" the words "who are or have been District Judges" shall be substituted.
Section 3. Amendment of the Schedule
3. Amendment of the Schedule.- In the Schedule to the principal Act,-
(a) under the heading "The Statement of objects and Reasons to the Andhra Pradesh Land Grabbing (Prohibition) Amendment Bill, 1987" for the words "serving or retired Judge of a High Court, District Judges", the words "serving or re fired Judge of a High Court, serving or retired District Judges" shall be substituted;
(b) in the notes on clauses relating to clause (3), under the heading "Special Court" for the words "and other members being two District Judges", the words "and other members being two retired or serving District Judges" shall be substituted.
Section 4. Repeal of Ordinance 10 or 1988
4. Repeal of Ordinance 10 or 1988.- The Andhra Pradesh Land Grubbing (Prohibition) (Amendment) Ordinance 1988, is hereby repealed.