Preamble
Andhra Pradesh Municipalities (Amendment) Act, 1988*
| [Andhra Pradesh Act No. 31 of 1988] | [13th September, 1988] |
An Act further to amend the Andhra Pradesh Municipalities Act, 1965.
Be it enacted by the Legislative Assembly of the State of Andhra Pradesh in the Thirty-ninth 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 Municipalities (Amendment) Act, 1988.
(2) It shall be deemed to have come into force on the 23rd May, 1988.
Section 2. Amendment of Section 3
2. Amendment of Section 3.- In the Andhra Pradesh Municipalities Act, 1965, (Act 6 of 1965) in section 3, for sub-sections (2) and (3), the following sub-sections shall be substituted, namely:-
"(2) Any resident of a local area or tax payer of a Municipality, as the case may be, in respect of which any such notification has been published may, if he desires to object to anything therein contained, submit his objection in writing to the Government within six weeks from the publication of the notification and the Government shall take all such objections into consideration.
(3) When six weeks from the publication of the notification have expired, and the Government have considered the objections, if any, which have been submitted, they may, as the case may be, by notification in the Andhra Pradesh Gazette, declare to be a Municipality, or include in or exclude from a Municipality, the local area or any portion thereof.".
Section 3. Repeal of ordinance 9 of 1988
3. Repeal of ordinance 9 of 1988.- The Andhra Pradesh Municipalities (Second Amendment) Ordinance, 1988 is hereby repealed.