Andhra Pradesh Municipal Laws (Amendment) Act, 1998*
| [Andhra Pradesh Act No. 19 of 1998] | [16th May, 1998] |
An Act further to amend the Andhra Pradesh Municipalities Act, 1965 and the Andhra Pradesh Municipal Laws (Second Amendment) Act, 1994.
Be it enacted by the Legislative Assembly of the State of Andhra Pradesh in the Forty-ninth Year of the Republic of India, as follows:-
* Received the assent of the governor on the 16-05-1998. For statement of object and reasons please see the Andhra Pradesh Gazette, Part-IV-A, Extraordinary dated 22-04-1998 at Page 4.
1. Short title and commencement.- (1) This Act may be called the Andhra Pradesh Municipal laws (Amendment) Act, 1998.
(2) It shall be deemed to have come into force with effect from the 27th September, 1997.
2. Amendment of Section 62-A.- In the Andhra Pradesh Municipalities Act, 1965 (Act VI of 1965) (hereinafter referred to as the principal Act) in section 62-A, in sub-section (1),-
(i) for the words "which shall not exceed one and half years", the words "which shall not exceed two and half years", shall be substituted;
(ii) in the proviso, for the words "beyond one and half years", the words "beyond two and half years", and for the words "in the aggregate exceed five and half years", the words "in the aggregate exceed six and half years", shall respectively be substituted.
3. Validation.- Notwithstanding anything contained in the principal Act, any judgment, decree or order of a Court, or any other authority, every action taken or thing done by the Special Officer in exercise of the powers conferred under section 62-A of the principal Act shall not be deemed to be invalid or ever to have become invalid by reason of the fact, that such actions were taken or such things were done by such Special Officer when the power in this behalf had not been entrusted to him under the provisions of the said principal Act and accordingly any action taken or thing done by such Special Officer, shall for all purposes, be deemed to be and deemed to have always, been taken or done in accordance with the provisions of the principal Act as amended by this Act.
4. Amendment of section 5.- In the Andhra Pradesh Municipal Laws (Second Amendment) Act, 1994 (Act XVII of 1994), in section 5, for the words, "not exceeding three years", the, words not exceeding "four and half years" shall be substituted.