Andhra Pradesh Gram Panchayats (Second Amendment) Act, 1986

S Andhra Pradesh 2025

Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Andhra Pradesh Gram Panchayats (Second Amendment) Act, 1986 24 of 1986 [08 August 1986] CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 11 3. Repeal Of Ordinance 2 Of 1986 Andhra Pradesh Gram Panchayats (Second Amendment) Act, 1986 24 of 1986 [08 August 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 8th August, 1986. For Statement of Objects and Reasons, please see the Andhra Pradesh Gazette, Part - IV-A, Extraordinary, dated the 15th July, 1986, at pages 3 & 4. 1. Short Title And Commencement :- (1) This Act may be called the Andhra Pradesh Gram Panchayats (Second Amendment) Act, 1986. (2) It shall be deemed 10 have come into force on the 10th June, 1986. 2. Amendment Of Section 11 :- In the Andhra Pradesh Gram Panchayats .Act, 1964( Act 2 of 1964), in section II,- (i) in sub-section (2), for the words "term of office of the members of any Gram Panchayat", the words "term of office of the Sarpanch, Upa-Sarpanch and the members of any gram panchayat" shall be substituted. (ii) Sub-section (2B) shall be omitted. 3. Repeal Of Ordinance 2 Of 1986 :- The Andhra Pradesh Gram Panchayats (Amendment) Ordinance, 1986 is hereby repealed.

Act Metadata
  • Title: Andhra Pradesh Gram Panchayats (Second Amendment) Act, 1986
  • Type: S
  • Subtype: Andhra Pradesh
  • Act ID: 13391
  • Digitised on: 13 Aug 2025