Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Andhra Pradesh Irrigation Utilisation And Command Area Development Act, 1993 1 of 1993 [19 January 1993] CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 5 3. Amendment Of Section 50 4. Validation Andhra Pradesh Irrigation Utilisation And Command Area Development Act, 1993 1 of 1993 [19 January 1993] An Act to amend the Andhra Pradesh Irrigation Utilisation and Command Area Development Act, 1984. Be it enacted by the Legislative Assembly of the State of Andhra Pradesh in the Forty- third Year of the Republic of India as follows:-- *Received the assent of the Governor on, 12th Jan. 1993. For Statement of Objects and Reasons, please see the Andhra Pradesh Gazette, Part- IV-A, Extraordinary dated the 27th March, 1992, at Page 3. 1. Short Title And Commencement :- (1) This Act may be called the Andhra Pradesh Irrigation Utilisation and Command Area Development (Amendment) Act, 1993. (2) The provisions of sections 3 and 4 shall be deemed to have come in to force with effect on and from the 14th January, 1984 and the provisions of Section 2 shall come into force on such date as the Government may, by notification, appoint. 2. Amendment Of Section 5 :- In the Andhra Pradesh Irrigation utilisation and Command Area Development Act, 1984. Act 15 of 1984 hereinafter referred to as the Principal Act), in Section 5,- (i) in sub-section (1), for the words "one year", the word "three years" shall be substituted; and (ii) to sub-section (1), the following proviso shall be added namely:-- "Provided that the members including the President of the Pipe Committee shall continue to hold Office up to the date of next reconstitution of the Pipe Committee in accordance with the provisions of this sub-section." 3. Amendment Of Section 50 :- In Section 50 of the Principal Act, in sub-section (1), for the words "under executive orders of the Government", the words "under any law for the time being in force" shall be substituted. 4. Validation :- Notwithstanding anything contained in the principal Act, every Command Area Development Authority created under an executive order of the Government prior to the commencement of the principal Act shall be deemed to have been continued and any thing done or any action taken by such Authority shall be deemed t o have been validly done or taken as if such Authority had not ceased to exist.