Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Andhra Pradesh Municipal Laws (Amendment) Act, 2001 8 of 2001 CONTENTS 1. Short title and Commencement 2. Amendment of Section 62-A 3. Validation 4. Amendment of Section 5 5. Repeal of Ordinance 11 of 2000 Andhra Pradesh Municipal Laws (Amendment) Act, 2001 8 of 2001 PREAMBLE AN ACT FURTHER TO AMEND THE ANDHRA PRADESH MUNICIPALITIES ACT, 1965 AND THE ANDHRA PRADESH MUNICIPAL LAWS (SECOND AMENDMENT) ACT, 1994. Be it enacted by the Legislative Assembly of the State of Andhra Pradesh in the Fifty-second Year of the Republic of India as follows:- 1. Short title and Commencement :- (1) This Act may be called the Andhra Pradesh Municipal Laws (Amendment) Act, 2001. (2) It shall be deemed to have come into force on and from the 27th September, 2000. 2. Amendment of Section 62-A :- In the Andhra Pradesh Municipalities Act, 1965(Act VI of 1965) (hereinafter referred to as the principal Act), in section 62-A, in sub-section (1),- (i) for the words "which shall not exceed four and half years", the words "which shall not exceed five and half years", shall be substituted; (ii) in the proviso, for the words "beyond four and half years", the words "beyond five and half years", and for the words "in the aggregate exceed eight and half years", the words "in the aggregate exceed nine and half years", shall respectively be substituted. 3. Validation :- Notwithstanding anything contained in the Principal Act, any Judgement, decree or order of a Court, or any other authority, every action taken or thing done by the Special Officer in exercise of the powers conferred under section 62-A or the "principal Act shall not be deemed To be invalid or ever to have become invalid by reason of the fact that such actions were taken or such things were done by such Special Officer, when the power in this behalf had not been entrusted to him under the provisions of the said principal Act, and accordingly, any action taken or things done by such special Officer, shall for all purposes be deemed to be and deemed to have always been, taken or done in accordance with the provisions of the principal Act, as amended by this Act. 4. Amendment of Section 5 :- In the Andhra Pradesh Municipal Laws (Second Amendment) Act, 1994(Act 17 of 1994), in Section 5 for the words "not exceeding six and half years" the words "not exceeding seven and half years" shall be substituted. 5. Repeal of Ordinance 11 of 2000 :- The Andhra Pradesh Municipal Laws (Third Amendment) Ordinance, 2000 is hereby repealed.