Hyderabad Municipal Corporations (Amendment) Act, 1996*
| [Andhra Pradesh Act No. 19 of 1996] | [31st August, 1996] |
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-seventh Year of the Republic of India, as follows:-
* Received the assent of the Governor on the 31st August, 1996. For Statement of objects and Reasons, Please see Andhra Pradesh Gazette, Part IV-A, Extraordinary, dated the 21st August, 1996 at Page 3.
1. Short title and commencement.- (1) This Act may be called the Hyderabad Municipal Corporations (Amendment) Act, 1996.
(2) It shall be deemed to have come into force on and from the 23rd May, 1996.
2. Amendment od 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 five years", the words "in the aggregate exceed five and half years", shall be substituted.
3. Repeal of Ordinance 18 of 1996.- The Hyderabad Municipal Corporations (Second Amendment) Ordinance, 1996 is hereby repealed.