Andhra Pradesh act 9 of 2015 : The Andhra Pradesh Municipalities (Amendment) Act, 2015.

2 ANDHRA PRADESH GAZETTE EXTRAORDINARY [PART lV-B Amandmentof 2. In the Andhra Pradesh Municipalities Act, 196 , igifgéaénsss. in section 43, in sub—section (1),- (1) after the words “any contract", the words “including administrative sanction for the works” shall be inserted. (2) for the Table thereunder, the following Table shall be substituted, namely :- “TABLE Municipality Monetary Limits Authority m <2) <3) Third Grade (a) not exceeding W Municipality Rs. 20,000/— including (b) exceeding Committee consisting Nagar Rs. 20,000/- of the Chairperson, Panchayat but not exceeding Commissioner and not Rs. 50,000/- less than three but not more than seven members, chosen in this behalf by the Council. Second (a) not exceeding Commissioner Grade Rs. 50 000/- Municipality excee- ing ommittee conSIsting Rs. 50,000/- of the Chairperson, Commissioner and not less than three but not more than seven members, chosen in this behalf by the Coun First (a) not exceeding Commissioner Grade Rs. 1 00 000/- Municipality .) excee-in 's. 1,00,000 - but not exceeding Rs. 2.00.0001- but not exceeding Rs. 1,00,000/— ommittee consisting of the_Chairperson, Commissioner and not less than three but not more than seven members, chosen in this behalf by the Council. APRIL 15 2015 ANDHRA PRADESH GAZETTE EXTRAORDINARY 3 . (a) not exceeding Municipality (b) exceeding Rs. 2,00,000/— but not exceedin. Rs. 4,00,000/- Selection (a) not exceeding Grade Rs. 5 00 000/- Municipality (b) exceeding Rs. 5,00,000/- but not exceedim Rs. 10,00,000/- T. NARAYANA REDDY, Secretary to Government (FAC). Law Department. —___—_____.—____..————-—— Printed by the Commissioner of Printing, at A. P. Legislative Assembly Printing Press, Hyderabad. ,._______1 Commissioner Committee consisting of the Chairperson, Commissioner and not less than three but not more than seven members, chosen in this behalf by the Council. Commissioner Committee consisting of the Chairperson, Commissioner and not less than three but not more than seven members, chosen in this behalf by the Council.

Registered No. HSEI49. [Price : Rs. 0130 Paise] RIGHT TO INFORMATION e—soLgSLg’aag mafififiézp THE AN DHRA PRADESH GAZETTE PART IV-B EXTRAORDINARY PUBLISHED BY AUTHORITY No, 9 ] HYDERABAD, WEDNESDAY, APRIL 15, 2015. ANDHRA PRADESH ACTS, ORDINANCES AND REGULATIONS Etc. The following Act of the Andhra Pradesh Legislature received the assent of the Governor on the 13"I April, 2015 and the said assent is hereby first published on the 15Ih April, 2015 in the Andhra Pradesh Gazette for general information:- ACT No. 9 OF 2015. AN ACT FURTHER TO AMEND THE ANDHRA PRADESH MUNICIPALITIES ACT, 1965. Be it enacted by the Legislature of the State of Andhra Pradesh in the Sixty—sixth Year of the Republic of india as follows :- 1. (1) This Act may be called the Andhra Pradesh Short fine and Municipalities (Amendment) Act, 2015‘ commencement. (2) It shall come into force on such date as the Government may, by notification, in the Andhra Pradesh Gazette, appoint. [1]