Andhra pradesh act 024 of 1996 : Andhra Pradesh Municipal Laws (Amendment) Amending Act, 1996

Preamble

Andhra Pradesh Municipal Laws (Amendment) Amending Act, 1996*

[Andhra Pradesh Act No. 24 of 1996][4th October, 1996]

An Act further to amend 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-seven Year of the Republic of India as follows:-

* Received the assent of the Governor on the 4th October, 1996. For Statement of objects and Reasons, Please see Andhra Pradesh Gazette, Part IV-A, Extraordinary, dated the 27th August, 1996 at Page 3.

Section 1. Short title and commencement

1. Short title and commencement.- (1) This Act may be called the Andhra Pradesh Municipal Laws (Amendment) Amending Act, 1996.

(2) It shall be deemed to have come into force with effect from the 31st May, 1996.

Section 2. Amendment of section-5

2. Amendment of section-5.- In the Andhra Pradesh Municipal Laws (Second Amendment) Act, 1994 (Act 17 of 1994), in section 5, for the words "not exceeding two years", the words "not exceeding three years" shall be substituted.

Section 3. Repeal of Ordinance 23 of 1996

3. Repeal of Ordinance 23 of 1996.- The Andhra Pradesh Municipal Laws (Amendment) Amending Ordinance, 1996 is hereby repealed.

SECTIONS