Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Andhra Pradesh Municipal Laws (Amendment) Act, 1987 8 of 1987 [06 February 1987] CONTENTS 1. Short title 2. Amendment of Act 6 of 1965 3. Amendment of Act II of 1956 4. Application of section 3 to the Visakhapatnam and Vijayawada Municipal Corporations Andhra Pradesh Municipal Laws (Amendment) Act, 1987 8 of 1987 [06 February 1987] PREAMBLE An Act further to amend the Andhra Pradesh Municipalities Act, 1965 and the Hyderabad Municipal Corporations Act, 1955. Be it enacted by the Legislative Assembly of the State of Andhra Pradesh in the thirty-eighth Year of the Republic of India as follows:- * Received the assent of the Governor on the 5th February, 1987. For Statement of Objects and Reasons, please see the Andhra Pradesh Gazette, Part IV-A, Extraordinary, dated the 19th January,. 1987 at page 3. 1. Short title :- This Act may be called the Andhra Pradesh Municipal Laws (Amendment) Act, 1987. 2. Amendment of Act 6 of 1965 :- In the Andhra Pradesh Municipalities Act, 1965, in section 3, after sub-section (5), the following sub-section shall be inserted, namely:- "(5A) Where any local area comprised in a Gram Panchayat constituted under the Andhra Pradesh Gram Panchayats Act, 1964 (Act 2 of 1964) is constituted as, or included in a Municipality, the Government may direct that the electoral roll relating to the said local area shall be adopted suitably for the purpose of elections under this Act, until an electoral roll for such area is prepared in accordance with the provisions of this Act." 3. Amendment of Act II of 1956 :- In the Hyderabad Municipal Corporations Act, 1955 in section 8, after sub-section (4), the following sub-section shall be inserted, namely:.-- "(4A) Where any local area comprised in a Gram Panchayat constituted under the Andhra Pradesh Gram Panchayats Act, 1964 (Act 2 of 1964) is included in a Corporation, the Government may direct that the electoral roll relating to the said local area shall be adopted suitably for the purpose of elections under this Act, until an electoral roll for such area is prepared in accordance with the provisions of this Act." 4. Application of section 3 to the Visakhapatnam and Vijayawada Municipal Corporations :- The amendment made to the Hyderabad Municipal Corporations Act, 1955 by section 3 shall extend to and shall apply also, to the Visakhapatnam and Vijayawada Municipal Corporations.