Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Andhra Pradesh Municipal Laws (Second Amendment) Act, 1992 18 of 1992 [29 September 1992] CONTENTS 1. Short title and commencement 2. Amendment of Act VI of 1965 3. Amendment of Act 11 of 1956 4. Application of section 3 to the Visakhapatnam and Vijayawada Municipal Corporations 5. Repeal of Ordinance 4 of 1992 Andhra Pradesh Municipal Laws (Second Amendment) Act, 1992 18 of 1992 [29 September 1992] 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-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 the 3rd September 1992 Part-IV-A at Pages 4 & 5. 1. Short title and commencement :- (1) This Act may be called the Andhra Pradesh Municipal Laws (Second Amendment) Act, 1992. (2) It shall be deemed to have come into force on the 27th February, 1992. 2. Amendment of Act VI of 1965 :- In the Andhra Pradesh Municipalities Act, 1965, (1) in section 20, in sub-section (1) the proviso to clause (a) shall be omitted ; (2) in section 23, the proviso to sub-section (3) shall be omitted: (3) in section 62-A, in sub-section (I), the Words "and the term of office of the councillors is not extended shall be omitted. 3. Amendment of Act 11 of 1956 :- In the Hyderabad Municipal Corporations Act. 1955,-- (1) in section 6, for sub-section (1) and (2) the following shall be substituted namely :-- "(1) The term of office of elected councillors shall, save as other wise expressly provided in this Act, be five years from the date appointed for the first meeting of the Corporation under clause (b) of section 88 and the last day of their term of office is in this Act referred to as the day for retirement. (2) in section 70G, in sub-section (1), the words "and the term of office of the Councillors is not extended shall be omitted ; (3) in section 90,-- (i) for sub-section (3), the following shall be substituted, namely: "(3) Save as otherwise expressly provided in this Act, the term of office of the Mayor who is elected at an ordinary election shall be five years from the date of the first meeting held under clause (b) of section 88". (ii) sub-section (9) shall be omitted; (4) in section 90A, sub-section (6) shall be omitted. 4. Application of section 3 to the Visakhapatnam and Vijayawada Municipal Corporations :- The Amendments 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. 5. Repeal of Ordinance 4 of 1992 :- The Andhra Pradesh Municipal Laws (Second Amendment) Ordinance, 1992 is hereby repealed.