Andhra Pradesh Mandala Praja Parishads, Zilla Praja Parishads And Zilla Pranalika And Abhivrudhi Sameeksha Mandals (Amendment) Act, 1992

S Andhra Pradesh 2025

Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Andhra Pradesh Mandala Praja Parishads, Zilla Praja Parishads And Zilla Pranalika And Abhivrudhi Sameeksha Mandals (Amendment) Act, 1992 22 of 1992 [30 September 1992] CONTENTS 1. Short Title And Commencement 2. Omission Of Section 7 3. Amendment Of Section 8 4. Omission Of Section 45 5. Amendment Of Section 47 6. Amendment Of Section 76 7. Repeal Of Ordinance 5 Of 1992 Andhra Pradesh Mandala Praja Parishads, Zilla Praja Parishads And Zilla Pranalika And Abhivrudhi Sameeksha Mandals (Amendment) Act, 1992 22 of 1992 [30 September 1992] An Act further to amend the Andhra Pradesh Mandala Praja Parishads, Zilla Praja Parishads and Zilla Pranalika and Abhivrudhi Sameeksha Mandals Act, 1986. 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 the 29th September, 1992 For statement of Objects and Reasons, Please See the Andhra Pradesh Gazette, Extraordinary, dated he 18th Sept, 1992. Part IV-A, Page 3. 1. Short Title And Commencement :- (1) This Act may be called the Andhra Pradesh Mandala Praja Parishads, Zilla Praja Parishads and Zilla Pranalika and Abhivrudhi Sameeksha Mandals (Amendment) Act, 1992. (2) It shall be deemed to have come into force on the 15th April 1992. 2. Omission Of Section 7 :- In the Andhra Pradesh Mandala Praja Parishads, Zilla Praja Parishads and Zilla Pranalika and Abhivrudhi Sameeksha Mandals Act, 1986 ( Act 31 or 1986) (hereinafter referred to as the principal Act,), section 7 shall be omitted. 3. Amendment Of Section 8 :- In section 8 of the principal Act, the proviso to Clause (ii) shall be omitted. 4. Omission Of Section 45 :- Section 45 of the principal Act shall be omitted. 5. Amendment Of Section 47 :- In section 47 of the principal Act, the proviso to clause (iii) shall be omitted. 6. Amendment Of Section 76 :- In section 76 of the principal Act, sub-section (1), the words "or the extended term there of" shall be omitted. 7. Repeal Of Ordinance 5 Of 1992 :- The Andhra Pradesh Mandala Praja Parishads, Zilla Praja Parishads and Zilla Pranalika and Abhirudhi Sameeksha Mandals (Amendment) Ordinance, 1992 is hereby repealed.

Act Metadata
  • Title: Andhra Pradesh Mandala Praja Parishads, Zilla Praja Parishads And Zilla Pranalika And Abhivrudhi Sameeksha Mandals (Amendment) Act, 1992
  • Type: S
  • Subtype: Andhra Pradesh
  • Act ID: 13488
  • Digitised on: 13 Aug 2025