Preamble
Andhra Pradesh Municipal Laws and the Andhra Pradesh Urban Areas (Development) (Amendment) Act, 1992*
| [Andhra Pradesh Act No. 7 of 1992] | [13th April, 1992] |
An Act Further to Amend the Hyderabad Municipal Corporations Act, 1955, the Andhra Pradesh Municipalities Act, 1965 and the Andhra Pradesh Urban Areas to Development) Act, 1975.
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:-
Section 1. Short title and commencement
1. Short title and commencement.- (1) This Act may be called the Andhra Pradesh Municipal Laws and the Andhra Pradesh Urban Areas (Development) (Amendment) Act, 1992.
(2) It shall be deemed to have come into force on the 6th January.
Section 2. Amendment of Act II of 1954
2. Amendment of Act II of 1954.- In the Hyderabad Municipal Corporations Act, 1755,
(a) in section 2, after clause (4), the following clause shall be inserted, namely:
"(4-a) Central Act 331 of 1954.- ‘ceiling limit’ means the ceiling limit as specified in section 4 of the Urban Land (Ceiling and Regulation) Act, 1976";
(b) in section 388, after the words "along with such notice" the words "furnish a copy of the title deed of the land duly attested by a Gazetted Officer of the Government together with an urban land ceiling clearance certificate case in the extent of land exceeds the ceiling limit and if it does not exceed the ceiling limit an affidavit declaring that the total extent of land held by such holder, his or her spouse and unmarried minor children does not exceed the ceiling limit shall be inserted;
(c) in section 429, in sub-section (1), after cause (a), the following shall be inserted, namely:-
"(aa) a copy of the title deed of the land duly attested by a Gazetted Officer of the Government together with an urban land ceiling clearance ??? certificate an or as the case may be an affidavit referred to in section 388".
Section 3. Amendment of Act 6 of 1965
3. Amendment of Act 6 of 1965.- In the Andhra Pradesh Municipalities Act, 1965.
(a) in section 2, after clause (7), the following clause shall be inserted namely:
"(7a) Central Act 33 of 1976 ceiling limit means the ceiling limit as specified in section 4 of the Urban Land (Ceiling and Regulation) Act, 1976:"
(b) in section - 184, in sub-section (4) after clause (iv), following shall be added, namely:-
"(v) a copy of the title deed of the land duly attested by a Gazetted Officer of the Government together with an urban land ceiling clearance certificate, in case the extent of land exceeds the ceiling limit and if it does not exceed the filing limit an affidavit declaring that the total extent of land held by such holder, his or her spouse and unmarried minor children does not exceed the calling limit are furnished".
(c) in section 185,-
(i) in sub-section (1), after clause (d), the following shall be added, namely:-
(e) a copy of the title deed of the land duly attested by a Gazetted Officer of the Government together with an urban land ceiling; clearance certificate, or as the case may be an affidavit, referred to in section 184.";
(ii) in sub-section (4), after clause (i), the following shall be added, namely:-
"(v) if a copy of the title deed of the land attested by a Gazetted Officer of the Government together with an urban land ceiling clearance certificate, or as the case may be, an affidavit referred to in section 131 ??? required under sub-section (1) thereof."
(d) in section 209, in sub-section (1), after clause (b) the following shall be added, namely:-
"(c) a copy of the title deed of the land duly attested by a Gazetted Officer of the Government together with an urban land ceiling clearance certificate, or as the case may be, an affidavit referred to in section 184".
(e) in section 215, in item (4) after the words "that any information", the words "or a copy of the title deed of the land duly attested by a Gazetted Officer of the Government together with an urban land ceiling clearance certificate, or as the case may be the affidavit referred to in section 184 are not furnished", shall be inserted.
Section 4. Amendment of Act 1 of 1975
4. (Amendment of Act 1 of 1975).- In the Andhra Pradesh Urban Areas Development) Act, 1975, in section 14, in sub-section (2) after the words "such fee as may be prescribed", the words and a copy to the title deed of the land duly attested by a Gazetted Officer of the Government together with an urban land ceiling clearance certificate it the extent of the land exceeds the ceiling limit or an affidavit declaring that the total extent of land held by such holder, his or her spouse and unmarried minor children does not exceed the ceiling limit shall be inserted.
Section 5. Application of the Act to the Visakhapatnam and Vijayawada Municipal Corporations
5. Application of the Act to the Visakhapatnam and Vijayawada Municipal Corporations.-The amendments made to the Hyderabad Municipal Corporations Act, 1955 by section 2 shall extend to and shall apply also to the Visakhapatnam and Vijayawada Municipal Corporations.
Section 6. Repeal of Ordinance No. 1 of 1992
6. Repeal of Ordinance No. 1 of 1992.- The Andhra Pradesh Municipal Laws and the Andhra Pradesh Urban Areas ((Development) (Amendment) Ordinance, 1972 is hereby repealed.