Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Andhra Pradesh Municipal Laws (Amendment) Act, 2011 15 OF 2011 [26 April 2011] CONTENTS 1. Short title and Commencement 2. Amendment of Act 6 of 1965 3. Amendment of Act II of 1956 4. Application of Section 3 to other Corporations Andhra Pradesh Municipal Laws (Amendment) Act, 2011 15 OF 2011 [26 April 2011] PREAMBLE An Act further to amend the Andhra Pradesh Municipalities Act, 1965 and the Greater Hyderabad Municipal Corporation Act, 1955. Be it enacted by the Legislature of the State of Andhra Pradesh in the Sixty 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, 2011. (2) It shall be deemed to have come into force on the 1st June, 1994. 2. Amendment of Act 6 of 1965 :- In the Andhra Pradesh Municipalities Act, 1965, in Section 13-B,- (i) in the first proviso, after the words "of an additional child", the words "or children" shall be inserted; (ii) in the second proviso, after the words "excluding the child", the words "or children" shall be inserted; (iii) after the second proviso, the following proviso shall be inserted, namely,- "Provided also that where a person is having one child through first delivery and more man one child are born in the subsequent delivery, such person shall not incur disqualification under this section.". 3. Amendment of Act II of 1956 :- In the Greater Hyderabad Municipal Corporation Act, 1955, in Section 21-B,- (i) in the first proviso, after the words "of an additional child", the words "or children" shall be inserted; (ii) in the second proviso, after the words "excluding the child", the words "or children" shall be inserted; (iii) after the second proviso, the following proviso shall be inserted, namely,- "Provided also that where a person is having one child through first delivery and more than one child are born in the subsequent delivery, such person shall not incur disqualification under this section." 4. Application of Section 3 to other Corporations :- T h e amendments made to the Greater Hyderabad Municipal Corporation Act, 1955 by Section 3 shall extend to, and shall apply also, to the Visakhapatnam and Vijayawada Municipal Corporations and to any other Municipal Corporation constituted under the Andhra Pradesh Municipal Corporations Act, 1994.