Andhra pradesh act 023 of 1987 : Andhra Pradesh Municipal Laws (Third Amendment) Act, 1987

Preamble

Andhra Pradesh Municipal Laws (Third Amendment) Act, 1987*

[Andhra Pradesh Act No. 23 of 1987][21st April, 1987]

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 Thirty-eighth Year of the Republic of India as follows:-

* Received the assent of the Governor on the 21st April, 1987. For Statement of Objects and Reasons, please see the Andhra Pradesh Gazette, Part IV-A, Extraordinary, dated the 26th March, 1987, 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 (Third Amendment) Act, 1987.

(2) It shall be deemed to have come into force on the 25th February, 1987.

SECTIONS