Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Andhra Pradesh Municipal Laws (Amendment) Act, 1990 17 of 1990 CONTENTS 1. Short title 2. Amendment of Act 6 of 1965 3. Savings 4. Amendment of Act II of 1956 5. Application of section 4 to the Visakhapatnam and Vijayawada Municipal Corporations Andhra Pradesh Municipal Laws (Amendment) Act, 1990 17 of 1990 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 Forty-first year of the Republic of India as follows:- 1. Short title :- This Act may be called the Andhra Pradesh Municipal Laws (Amendment) Act, 1990. 2. Amendment of Act 6 of 1965 :- In the Andhra Pradesh Municipalities Act, 1965,- (a) in section 2, for clause (22), the following shall be substituted, namely:- "(22) municipality means a municipality of such grade as may be declared by the Government, from time to time, by notification in the Andhra Pradesh Gazette on the basis of its income and such other criteria as may be prescribed"; (b) after section 3, the following new section shall be inserted, namely:- 3A. Amendment of municipalities.-- (1) The Government may, by notification, abolish any municipality to which this Act applies, wherein the opinion of the Government it is not financially sound or for such, other reasons as may be recorded in writing: Provided that- (a) The Government shall, before they issue such notification, communicate to the municipal council the grounds on which they propose to do so, fix a reasonable period for the municipal council to show cause against proposal and consider its explanations and objections, if any (b) the notification shall contain a statement of the reasons of the Government and shall be laid before the Andhra Pradesh Legislative Assembly. (2) From such date as may be specified in such notification, the provisions of this Act and all notifications, rules, bye-laws, regulations, orders, directions and powers issued, made or conferred under this Act, shall cease to apply to the area previously comprised in the municipality; the balance of the municipal fund and all other property vested in the municipal council and all its liabilities shall stand transferred to the Government or to such local or other authority or to such officer or other person as they may, by order, direct". (c) sections 16A, 16B and 16C shall be omitted; (d) in section 17, sub-section (1A) shall be omitted. 3. Savings :- The gradation of the municipalities existing at the commencement of the Andhra Pradesh Municipal Laws (Amendment) Act, 1990 shall continue to be in force only until the municipalities are graded after such commencement in accordance with the rules made under the principal Act as amended by this Act and no such gradation made after such commencement shall be questioned in any court, tribunal or other authority on the ground only that it adversely affects the service conditions of any person employed in connection with the affairs of the municipality. 4. Amendment of Act II of 1956 :- In the Hyderabad Municipal Corporations Act, 1955,- (a) sections 23-A, 23-B and 23-C, shall be omitted; (b) in section 23-D, sub-section (2), shall be omitted; 5. Application of section 4 to the Visakhapatnam and Vijayawada Municipal Corporations :- The amendments made to the Hyderabad Municipal Corporations Act, 1955 by section 4, shall extend to and shall apply also to the Visakhapatnam and Vijayawada Municipal Corporations.