Preamble
Andhra Pradesh Revenue Recovery (Amendment) Act, 1997*
| [Andhra Pradesh Act No. 22 of 1997] | [19th August, 1997] |
An Act further to amend the Andhra Pradesh Revenue Recovery Act, 1864.
Be it enacted by the Legislative Assembly of the State of Andhra Pradesh in the Forty-eighth 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 Revenue Recovery (Amendment) Act, 1997.
(2) It shall be deemed to have come into force on the 19th June, 1997.
Section 2. Amendment of section 52-A
2. Amendment of section 52-A.- In the Andhra Pradesh Revenue Recovery Act, 1864 (Act II of 1864), in section 52-A,-
(a) in sub-section (1),-
(i) in item (ii), after the words "the Andhra Pradesh Gazette", and before the expression "together with interest on such loans", the following shall be inserted as an independent item (iii), namely:-
"(iii) by any Bank under any welfare scheme or programme, such as Prime Minister's Rozgar Yojana and the like, sponsored by the State or Central Government as may be notified therein in this behalf by the State Government in the Andhra Pradesh Gazette;";
(ii) in the proviso, after the expression "item (ii)" the expression "and item (iii)" shall be inserted;
(iii) in the explanation after sub-clause (d), the following shall be added namely:-
"(e) any corresponding new Bank constituted under the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980 (Central Act 40 of 1980)."
(b) in sub-section (2), after the expression "item (ii)", the expression "and item (iii)" shall be inserted.
Section 3. Repeal of Ordinance 10 of 1997
3. Repeal of Ordinance 10 of 1997.- the Andhra Pradesh Revenue Recovery (Amendment) Ordinance, 1957 is hereby repealed.