Andhra pradesh act 010 of 1994 : Hyderabad Municipal Corporations (Amendment) Act, 1994

Preamble

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.

Section 1. Short title

1. Short title.- This Act may be called the Hyderabad Municipal Corporations (Amendment) Act, 1994.

Section 2. Amendment of section 70G

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.

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