Andhra Pradesh act 036 of 1974 : The Andhra Pradesh Re-enacting and Repealing Act, 1974.

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ARRANGEMENT OF SECTIONS

SECTIONS

1. Short title

2. Re-enactment of certain President's Acts

3. Repeal of certain other President's Acts

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[3rdJuly, 1974]

AN ACT TO RE-ENACT CERTAIN ACTS AND TO REPEAL CERTAIN OTHER

ACTS, ENACTED BY THE PRESIDENT FOR THE STATE OF ANDHRA

PRADESH DURING THE PRIOD OF OPERATION OF THE

PROCLAMATION OF PRESIDENT ISSUED ON THE 18TH JANUARY,

1973 UNDER ARTICLE 356 OF THE CONSTITUTION.

Be it enacted by the Legislature of the State of Andhra Pradesh in the Twenty- fifth Year of the Republic of India as follows:-

1. Short title - (1) This Act may be called the Andhra Pradesh Re-enacting and Repealing Act, 1974.

2. Re-enactment of certain President's Acts - The following President's Acts are hereby re-enacted, namely:-

(1) The Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Amendment Act, 1973 (Act 1 of 1973).

(2) The Public Wakfs (Extension of Limitation) Andhra Pradesh Amendment Act, 1973 (Act 4 of 1973).

3. Repeal of certain other President's Acts - The following President's Acts are hereby repealed, namely:-

(1) The Andhra Pradesh Motor Vehicles Taxation (Amendment) Act, 1973 (Act 2 of 1973).

(2) The Andhra Pradesh Entertainments Tax (Amendment) Act, 1973 (Act 3 of 1973).

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SECTIONS