Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Andhra Pradesh Co-Operative Laws (Second Amendment) Act, 1987 35 of 1987 [20 August 1987] CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 32, Act 7 Of 1964 3. Amendment Of Section 61 4. Validation 5. Amendment Of Section 36, Act 21 Of 1985 6. Repeal Of Ordinances 4 And 5 Of 1987 Andhra Pradesh Co-Operative Laws (Second Amendment) Act, 1987 35 of 1987 [20 August 1987] An Act further to amend the Andhra Pradesh Co-operative Societies Act, 1964 and the Andhra Pradesh Co-operative Societies (Amendment) Act, 1985. Be it enacted by the Legislative Assembly of the State of Andhra Pradesh in the Thirty-eighth Year of the Republic of India as follows:- 1. Short Title And Commencement :- (1) This Act may be called the Andhra Pradesh Co-operative Laws (Second Amendment) Act, 1987. (2) Section 2 shall be deemed to have come into force on the 3rd April, 1987, Section 5 shall be deemed to have come into force on the 29th June, 1987, and the remaining provisions shall be deemed to have come into force on the 26th June, 1987. 2. Amendment Of Section 32, Act 7 Of 1964 :- Carried out in the main Act, 1964. 3. Amendment Of Section 61 :- Carried out in the main Act, 1964. 4. Validation :- Notwithstanding, any judgment, decree or order of any court, tribunal or other authority,- (a) no order passed under clause (a) of sub-section (7) or Section 32 of the Principal Act, extending the term of office of the persons appointed to manage the affairs of any society; and (b) no act or thing done or proceeding taken after the commencement of Section 2 of this Act in pursuance of an order passed under clause (a) of subsection (7) of Section 32 of the Principal Act by any person or persons appointed to manage the affairs of any society, in exercise of the powers or the performance of the duties entrusted to them by or under the Principal Act, shall be deemed illegal or invalid and accordingly the extension of the term of office of the person or persons appointed to manage the affairs of the society ordered in the notification issued in G.O. Ms. No. 190, Pod and Agriculture (Co-operative-IV) Department, dated the 3rd April, 1987 and all acts or things done or proceedings taken by the said person or persons shall for all purposes be deemed to be and to have always been done or taken, in accordance with the provisions of the Principal Act, as amended by this Act, and no suit or other proceeding shall be instituted in any court against any such extension, act or thing or proceeding on the ground only that any such extension, act, thing or proceeding was not done or taken in accordance with law. 5. Amendment Of Section 36, Act 21 Of 1985 :- In the Andhra Pradesh Co-operative Societies (Amendment) Act, 1985, in Section 36, for the expression "30th June, 1987", the expression "31st December, 1987" shall be substituted. 6. Repeal Of Ordinances 4 And 5 Of 1987 :- The Andhra Pradesh Co-operative Societies (Amendment) Ordinance, 1987 and the Andhra Pradesh Co-operative Societies (Amendment) Amending Ordinance, 1987 are hereby repealed.