Andhra Pradesh Rashtra Karshaka Parishad and Allied Bodies (Amendment) Act, 1989*
| [Andhra Pradesh Act No. 27 of 1989] | [16th November, 1989] |
An Act to amend the Andhra Pradesh Rashtra Karshaka Parishad and Allied Bodies Act, 1988.
Be it enacated by they Legislative Assembly of the State of the Andhra Pradesh in the Fortieths Year of the Republic of India, as follows:-
* Received the assent of the Governor on the 16th November, 1989. For Statement of Objects and Reasons, please see the Andhra Pradesh Gazette, Extraordinary, Part IV-A, dated the 8th September, 1989, at Page 3.
1. Short title.- This Act may be called the Andhra Pradesh Rashtra Karshaka Parishad and Allied Bodies (Amendment) Act, 1989.
2. Amendment of section 4.- In Section 4 of the Andhra Pradesh Raahtra Karshaka Parishad and Allied Bodies Act, 1988 (Act 32 of 1988) (hereinafter referred to as the principal Act), in sub-section (2), in clause (1):-
(i) sub-clause (a) shall be omitted;
(ii) for sub-clause (b), the following shall be substituted, namely:-
"(b) to review and to monitor progress periodically against the programme targets;"
3. Amendment of section 5.- In section 5 of the principal Act, sub-section (2), clause (v) shall be omitted.