Andhra pradesh act 026 of 1994 : Andhra Pradesh Public Walkfs (Extension of Limitation) (Amendment) Act, 1994

Preamble

Andhra Pradesh Public Walkfs (Extension of Limitation) (Amendment) Act, 1994*

[Andhra Pradesh Act No. 26 of 1994][24th January, 1994]

An Act Further to Amend the Public Wakfs (Extention of Limitation) Act, 1959 in its Application to the State of Andhra Pradesh.

Be it enacted by the Legislative Assembly of the State of Andhra Pradesh in the Forty-fifth Year of the Republic of India as follows:-

* Received the assent of the Governor on the 24th January, 1994. For Statement of objects and Reasons, Please see Andhra Pradesh Gazette, Part IV-A, Extraordinary, dated the 3rd September, 1992 at Page 3.

Section 1. Short title, extent and commencement

1. Short title, extent and commencement.- (1) This Act may be called the Public Wakfs (Extension of Limitation) (Andhra Pradesh Amendment) Act, 1994.

(2) It extends to the whole of the State of Andhra Pradesh.

(3) it shall be deemed to have come into force on the 1st January, 1987.

Section 2. Amendment of section 3

2. Amendment of section 3.- In section of the Public Wakfs (Extension of Limitation) Act, 1959 (Central Act 29 of 1959), for the expression "the 31st day of December 1986", the expression "the 31st day of December, 1996" shall be substituted.

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