Andhra Pradesh Urban Areas (Development) (Amendment) Act, 1997*
| [Andhra Pradesh Act No. 3 of 1997] | [25th March, 1997] |
An Act Further to Amend the Andhra Pradesh Urban Areas (Development) Act, 1975.
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:-
* Received the assent of the Governor on 25th March, 1997. For Statement of Objects and Reasons, please see the A.P. Gazette Part IV-A Extraordinary dated 24th February, 1997 at P-3.
1. Short title and commencement.- (1) This Act may be called the Andhra Pradesh Urban Areas (Development) (Amendment) Act, 1997.
(2) It shall, be deemed to have come into force on and from the 19th February, 1994.
2. Amendment of section 38.- In the Andhra Pradesh Urban Areas (Development) Act, 1975 (Act 1 of 1975.) in section 38, in sub-section (1), in the proviso for the words "in the aggregate exceed two years", the words "in the aggregate exceed six years" shall be substituted.
3. Validation.- Notwithstanding any thing contained in the principal Act the continuance of the Special Officer, Puttaparthi Urban Development Authority appointed in G.O.Ms. No. 109, Municipal Administration Department, dated the 19th February, 1992 beyond a period of two years shall, not be deemed to be invalid or ever to have become invalid and accordingly;-
(i) anything done or any action taken by such Special Officer after the expiry of the said period of two years-shall be deemed to Have been validly done or taken as if such Special Officer has not ceased to hold office; and
(ii) the Special Officer appointed in the said Government order shall, continue to hold office for a period of four years with effect from the 19th February, 1994 as if his appointment has been extended for a period of four years from that date.