Preamble
Andhra Pradesh Municipal Laws (Amendment) Act, 1996*
| [Andhra Pradesh Act No. 5 of 1996] | [23rd January, 1996] |
An Act further to amend the Andhra Pradesh Municipalities Act, 1965 and the Hyderabad Municipal Corporations Act, 1955.
Be it enacted by the Legislative Assembly of the State of Andhra Pradesh in the Forty-sixth Year of the Republic of India as follows:-
Section 1. Short title and commencement
1. Short title and commencement.- (1) This Act may be called the Andhra Pradesh Municipal Laws (Amendment) Act, 1996.
(2) It shall be deemed to have come into force with effect from the 27th September, 1995.
Section 2. Amendment of Act VI of 1965
2. Amendment of Act VI of 1965.- In the Andhra Pradesh Municipalities Act, 1965, in section 62-A, in sub-section (1), in the proviso, for the words "in the aggregate exceed three and half years", the words "in the aggregate exceed four years", shall be substituted.
Section 3. Amendment of Act II of 1965
3. Amendment of Act II of 1965.- In the Hyderabad Municipal Corporations Act, 1955, in section 70G, in sub-section (1), in the proviso, for the words "in the aggregate exceed four and half years", the words "in the aggregate exceed five years", shall be substituted.
Section 4. Amendment of Act 17 of 1994
4. Amendment of Act 17 of 1994.- In the Andhra Pradesh Municipal Laws (Second Amendment) Act, 1994, in section 5, for the words "not exceeding one year and six months", the words "not exceeding two years", shall be substituted.
Section 5. Repeal of Ordinance 13 of 1995
5. Repeal of Ordinance 13 of 1995.- The Andhra Pradesh Municipal Laws (Third, Amendment) Ordinance, 1995 is hereby repealed.