Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Andhra Pradesh Cinemas (Regulation) (Amendment) Act, 1984 21 of 1984 [21 May 1984] CONTENTS 1. Short Title 2. Insertion Of New Section 7 A, Presidents Act 4 Of 1955 Andhra Pradesh Cinemas (Regulation) (Amendment) Act, 1984 21 of 1984 [21 May 1984] An Act further to amend the Andhra Pradesh Cinemas (Regulation) Act, 1955. Be it enacted by the Legislature of the State of Andhra Pradesh in the Thirty-fifth year of the Republic of India as follows:- * Received the Assent of the Governor on the 20th May, 1984. For Statement of Objects and Reasons, please see the Andhra Pradesh Gazette, Part-IV-A, Extra ordi-nary, dated the 7th March, 1984, page 3. 1. Short Title :- This Act may be called the Andhra Pradesh Cinemas (Regulation) (Amendment) Act, 1984. 2. Insertion Of New Section 7 A, Presidents Act 4 Of 1955 :- I n the Andhra Pradesh Cinemas (Regulation) Act, 1955, after section 7, the following section shall be inserted, namely : "Review. 7-A (1) The Government may, either suo-motu at any time, or on an application received from any person interested within ninety days of the passing of an order under section 5 or section 7 or section 10 or section 12 review any such order if it was passed by them under any mistake whether of fact or of law or in ignorance of any material fact : Provided that the Government shall not pass any order adversely affecting any person unless such person has had an opportunity of making a representation. (2) The Government may stay the execution of any such order, pending the exercise of the powers under sub-section (1) in respect thereof."