Andhra Pradesh Gram Panchayats (Amendment) Act, 1986

S Andhra Pradesh 2025

Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Andhra Pradesh Gram Panchayats (Amendment) Act, 1986 8 of 1986 [15 April 1986] CONTENTS 1. Short Title 2. Amendment Of Section 25 Andhra Pradesh Gram Panchayats (Amendment) Act, 1986 8 of 1986 [15 April 1986] An Act further to amend the Andhra Pradesh Gram Panchayats Act, 1964. Be it enacted by the Legislative Assembly of the State of Andhra Pradesh in the Thirty-seventh Year of the Republic of India as follows :- * Received the assent of the Governor on the 13th April, 1986. For Statement of Objects and Reasons, please see the Andhra Pradesh Gazette Par IV-A, Extraordinary, dated the 19th August, 1985, at page 2. 1. Short Title :- This Act may be called the Andhra Pradesh Gram Panchayats (Amendment) Act, 1986 2. Amendment Of Section 25 :- In sub-section (2) of section 25 of the Andhra Pradesh Gram Panchayats Act, 1964 (Act 2 of 1964), the words "or no meeting of gram sabha is held" and "or one hundred and eighty days as the case may be," shall be omitted.

Act Metadata
  • Title: Andhra Pradesh Gram Panchayats (Amendment) Act, 1986
  • Type: S
  • Subtype: Andhra Pradesh
  • Act ID: 13385
  • Digitised on: 13 Aug 2025