Hyderabad Municipal Corporations (Amendment) Act, 1997*
| [Andhra Pradesh Act No. 21 of 1997] | [19th August, 1997] |
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-eighth Year of the Republic of Indians follows:-
* Received the assent of the Governor on 19th August, 1997. For Statement of the Objects and Reasons. Please see the A.P. Gazette Part IV-A Extraordinary dated 27st March, 1997 at P-3.
1. Short title and commencement.- (1) This Act may be called the Hyderabad Municipal Corporations (Amendment) Act, 1997.
(2) It shall be deemed to have come into force with effect from the 30th September, 1996.
2. Amendment of section 70G.- In the Hyderabad Municipal Corporations Act, 1955, (Act II of 1956) in section 70-G, in sub-section (1), in the proviso, for the words "in the aggregate exceed five and half years", the words "in the aggregate exceed six and half years", shall be substituted.
3. Validation Act 19 of 1996.- (1) The amendment, made in section 2 of the Hyderabad Municipal Corporations (Amendment) Act, 1996, (Act II of 1956) to section 70-G of the Hyderabad Municipal Corporations Act, 1955, shall be deemed to have come into force with effect from the 31st March, 1996.
(2) Notwithstanding any judgment, decree or order of a Court, or any other authority, every action taken or thing done by the Special Officer in exercise of the powers conferred under section 70-G of the principal Act shall not be deemed to be invalid or ever to have become invalid by reason of the fact that such actions were taken or such things were done by such Special Officer, when the power in this behalf had not been entrusted to him under the provisions of the principal Act and accordingly, any action taken or things done by such Special Officer shall, for all purposes, be deemed to be, and deemed to have always been, taken or done in accordance with the provisions of the principal Act as amended by this Act.
4. Repeal of Ordinance 9 of 1997.- The Hyderabad Municipal Corporations (Amendment) Ordinance, 1997 is hereby repealed.