Andhra Pradesh Gram Panchayats (Second Amendment) Act, 1980
Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Andhra Pradesh Gram Panchayats (Second Amendment) Act, 1980 22 of 1980 [14 October 1980] CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 2 3. Repeal Of Ordinance 8 Of 1980 Andhra Pradesh Gram Panchayats (Second Amendment) Act, 1980 22 of 1980 [14 October 1980] An Act further to amend the Andhra Pradesh Gram Panchayats Act, 1964. Be it enacted by the Legislature of the State of Andhra Pradesh in the Thirty-first Year of the Republic of India as follows:- * Received the assent of the Governor on the 14th October, 1980. For Statement of Objects and Reasons see Andhra Pradesh Gazette, Extraordinary dated the 25th September, 1980 Part IV-A. Page 10. 1. Short Title And Commencement :- (1) This Act may be called the Andhra Pradesh Gram Panchayats (Second Amendment) Act, 1980. (2) It shall be deemed to have come into force on the 16th July, 1980. 2. Amendment Of Section 2 :- In the Andhra Pradesh Gram Panchayats Act, 1964( Act 2 of 1964), in section 2, in clause (27-a), for the words "the first day of January of the year in which it is so prepared or revised", the words "the first day of January or the first day of July of the year in which it is so prepared or revised, whichever is nearest date of such preparation or revision" shall be substituted. 3. Repeal Of Ordinance 8 Of 1980 :- The Andhra Pradesh Gram Panchayats (Second Amendment) Ordinance, 1980 is hereby repealed.
Act Metadata
- Title: Andhra Pradesh Gram Panchayats (Second Amendment) Act, 1980
- Type: S
- Subtype: Andhra Pradesh
- Act ID: 13390
- Digitised on: 13 Aug 2025