Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Andhra Pradesh Co-Operative Societies (Amendment) Act, 1999 2 of 1999 CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 36 3. Amendment Of Section 92 4. Amendment Of Section 94 5. Amendment Of Section 95 6. Amendment Of Section 96 7. Amendment Of Section 103 8. Amendment Of Section 104 9. Amendment Of Section 108 10. Amendment Of Section 114 Andhra Pradesh Co-Operative Societies (Amendment) Act, 1999 2 of 1999 AN ACT FURTHER TO AMEND THE ANDHRA PRADESH CO- OPERATIVE SOCIETIES ACT. 1964. 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:- * Received the assent of the Governor on the 1-1-1999. For statement of object and reasons please see the Andhra Pradesh Gazette, Part IV-A, Extraordinary, date 20-11-1998 at page 5. 1. Short Title And Commencement :- (1) This Act may be called the Andhra Pradesh Co-operative Societies (Amendment) Act, 1999. (2) It shall come into force on such date as the State Government may, by notification, appoint. 2. Amendment Of Section 36 :- In the Andhra Pradesh Co-operative Societies Act, 1964 (Act 7 of 1964) (hereinafter referred to as the principal Act), in section 36, in sub-section (3), in the second proviso, for the words "a mortgage deed executed in favour of" the words "a mortgage created in favour of shall be substituted. 3. Amendment Of Section 92 :- In section 92 of the principal Act, for the words "mortgage executed in favour of" the words "mortgage created in favour of" and for the words "execution of the mortgage" the words "creation of the mortgage" shall be substituted. 4. Amendment Of Section 94 :- In section 94 of the principal Act,-- (i) for the words "mortgages executed in favour of," the words "mortgages created in favour of and for the words "date of such execution" the words "the date of such creation" shall be substituted; (ii) in the marginal heading, for the words "mortgages executed in favour of" the words "mortgages created in favour of" shall be substituted. 5. Amendment Of Section 95 :- In section 95 of the principal Act, for the words "a mortgage executed in favour of", the words "a mortgage created in favour of" shall be substituted. 6. Amendment Of Section 96 :- In section 96 of the Principal Act, for the words "where a mortgage is executed in favour of", the words "where a mortgage is created in favour of" shall be substituted. 7. Amendment Of Section 103 :- In section 103 of the principal Act, for the words "a mortgage executed in favour of", the words "a mortgage created in favour of" shall be substituted. 8. Amendment Of Section 104 :- In section 104 of the principal Act, for the words "where a power of sale without the intervention of the Court is expressly conferred on the Financing Bank Primary Agricultural Co-operative Society by the mortgage deed, the Committee of such Bank or any person authorised by such Committee", the words "the Committee of the Financing Bank or any person authorised by the Primary Agricultural Cooperative Society" shall be Substituted. 9. Amendment Of Section 108 :- In section 108 of the principal Act, for the words "a mortgage executed in favour of" the words "a mortgage created in favour of" and for the words "it was executed" in the two places where they occur, the words "it was created" shall be substituted. 10. Amendment Of Section 114 :- In section 114 of the principal Act,-- (i) in sub-section (1), for the words "mortgage executed in favour of" the words "a mortgage created in favour of" (ii) in sub-section (2), for the words "it was executed" the words "it was created" shall be substituted; (iii) in the marginal heading, for the words "mortgages executed" the words "mortgages created" shall be substituted.