Andhra pradesh act 025 of 1996 : Andhra Pradesh Municipalities (Second Amendment) Act, 1996

Preamble

Andhra Pradesh Municipalities (Second Amendment) Act, 1996*

[Andhra Pradesh Act No. 25 of 1996][4th October, 1996]

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 Forty-seventh 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

1. Short title.- This Act may be called the Andhra Pradesh Municipalities (Second Amendment) Act, 1996.

Section 2. Amendment of section 11

2. Amendment of section 11.- In the Andhra Pradesh Municipalities Act, 1965 (Act VI of 1965), in section 11, for the words "the Government", wherever they occur, the words "the State Election Commission", shall be substituted.

SECTIONS