Preamble
Hyderabad Municipal Corporation (Amendment) Act, 1987*
| [Andhra Pradesh Act No. 10 of 1987] | [5th February, 1987] |
An Act further to amend the Hyderabad Municipal Corporations Act, 1955.
Be it enacted by the Legislative Assembly of the State of Andhra Pradesh in the Thirty-eighth Year of the Republic of India as follows:-
Section 1. Short title
1. Short title.- This Act may be caned the Hyderabad Municipal Corporations (Amendment) Act, 1987.
Section 2. Amendment of section 115
2. Amendment of section 115.- In the Hyderabad Municipal Corporations Act, 1955 (Act 2 of 1956) (hereinafter referred to as the Principal Act), in section 115, after clause (39) the following clause shall be inserted) namely:-
"(40) provide parking places, public landing places, halting places, for vehicles of any description including motor vehicles and levy fees for their use.".
Section 3. Amendment of section 586
3. Amendment of section 586.- In section 586 of the principal Act, for clause (5), the following clause shall be substituted, namely:-
"(5) earmarking, regulating, supervision and use of parking places, public landing places, halting-places for all vehicles of any description including motor vehicles, public and private cart stands and the levy of fees for the use of such of them as belong to the corporation.".
Section 4. Application of the Act to the Visakhapatnam and Vijayawada Municipal Corporations
4. Application of the Act to the Visakhapatnam and Vijayawada Municipal Corporations.- The Amendments made to the Hyderabad Municipal Corporations Act, 1955 by sections 2 and 3 shall extend to and shall apply also to the Visakhapatnam and Vijayawada Municipal Corporations.".