Andhra pradesh act 022 of 1992 : Andhra Pradesh Mandala Praja Parishads, Zilla Praja Parishads and Zilla Pranalika and Abivrudhi Sameeksha Mandals (Amendment) Act, 1992

Preamble

Andhra Pradesh Mandala Praja Parishads, Zilla Praja Parishads and Zilla Pranalika and Abivrudhi Sameeksha Mandals (Amendment) Act, 1992*

[Andhra Pradesh Act No. 22 of 1992][29th April, 1992]

An Act further to amend the Andhra Pradesh Mandala Praja Parishads, Zilla Praja Parishads and Zilla Pranalika and Abhivrudhi Sameeksha Mandals Act, 1986.

Be it enacted by the Legislative Assembly of the State of Andhra Pradesh in the Forty-third Year of the Republic of India as follows:-

* Received the assent of the Governor on the 29th April, 1992. For Statement of Objects and Reasons, please see the Andhra Pradesh Gazette, Extraordinary, dated the 18th Sept., 1992, Part IV-A, page 3.

Section 1. Short title and commencement

1. Short title and commencement.- (1) This Act may be called the Andhra Pradesh Mandala Praja Parishads, Zilla Praja Parishads and Zilla Pranalika and Abhivrudhi Sameeksha Mandals (Amendment) Act, 1992.

(2) It shall be deemed to have come into force on the 15th April, 1992.

Section 2. Omission of section 7

2. Omission of section 7.- In the Andhra Pradesh Mandala Praja Parishads, Zilla Praja Parishads and Zilla Pranalika and Abhivrudhi Sameeksha Mandals Act, 1986 (Act 31 of 1986) (hereinafter referred to as the principal Act), section 7 shall be omitted.

Section 3. Amendment of section 8

3. Amendment of section 8.- In section 8 of the principal Act, the proviso to clause (ii) shall be omitted.

Section 4. Omission of section 45

4. Omission of section 45.- Section 45 of the principal Act shall be omitted.

Section 5. Amendment of section 47

5. Amendment of section 47.- In section 47 of the principal Act, the proviso to clause (iii) shall be omitted.

Section 6. Amendment of section 76

6. Amendment of section 76.- In section 76 of the principal Act, sub-section (1), the words "or the extended term thereof" shall be omitted.

Section 7. Repeal of Ordinance 5 of 1992

7. Repeal of Ordinance 5 of 1992.- The Andhra Pradesh Mandala Praja Parishads, Zilla Praja Parishads and Zilla Pranalika and Abhirudhi Sameeksha Mandals (Amendment) Ordinance, 1992 is hereby repealed.

SECTIONS