Preamble
Hyderabad Municipal Corporations (Second Amendment) Act, 1998*
| [Andhra Pradesh Act No. 18 of 1998] | [16th May, 1998] |
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-ninth Year of the Republic of India, as follows:-
Section 1. Short title and commencement
1. Short title and commencement.- (1) This Act may be called the Hyderabad Municipal Corporations (Second Amendment) Act, 1998.
(2) It shall be deemed to have come into force on and from the 30th September, 1997.
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 six and half years", the words "in the aggregate exceed seven and half years", shall be substituted.
Section 3. Validation
3. Validation.- 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 70G 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.
Section 4. Repeal of Ordinance 2 of 1998
4. Repeal of Ordinance 2 of 1998.- The Hyderabad Municipal Corporations (Amendment) Ordinance, 1998 is hereby repealed.