Hyderabad Municipal Corporations (Amendment) Act, 1994*
| [Andhra Pradesh Act No. 10 of 1994] | [8th March, 1994] |
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 Forty-fourth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 8th March, 1994. For Statement of objects and Reasons, Please see Andhra Pradesh Gazette, Part IV-A, Extraordinary, dated the 22nd December, 1993 at Page 9.
1. Short title.- This Act may be called the Hyderabad Municipal Corporations (Amendment) Act, 1994.
2. Amendment of section 70G.- In the Hyderabad Municipal Corporations Act, 1955, (Act II of 1956) in section 70G, in sub-section (1), in the proviso, for the words "in the aggregate exceed three years", the words "in the aggregate exceed four years" shall be substituted.