Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Andhra Pradesh Municipal Laws (Second Amendment) Act, 2001 11 of 2001 CONTENTS 1. Short title and Commencement 2. Insertion of Section 28-E 3. Insertion of Section 60-A 4. Application of the Act to the Visakhapatnam and the Vijayawada Municipal Corporations and also to the A.P. Municipal Corporations Act, 1994 Andhra Pradesh Municipal Laws (Second Amendment) Act, 2001 11 of 2001 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 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 (Second Amendment) Act, 2001. (2) It shall come into force on such date as the State Government may, by notification appoint. 2. Insertion of Section 28-E :- In the Andhra Pradesh Municipalities Act, 1965(Act VI of 1965), after section 28-D, the following provision shall be inserted, namely:- 28-E. "Voting machines at elections.-- Nowithstanding anything contained in this Act or the rules made thereunder, the giving and recording of votes by voting machines in such manner as may be prescribed, may be adopted in such ward or wards as the State Election commission may, having regard to the circumstances of each case, specify. Explanation:- For the purpose of this section, Voting machine means any machine or apparatus whether operated electronically or otherwise used for giving or recording of votes and any reference to a ballot box or ballot paper in this Act or the rules made thereunder shall, save as otherwise provided, be construed as including a reference to such voting machine is used at any election.". 3. Insertion of Section 60-A :- In the Hyderabad Municipal Corporations Act, 1955(Act II of 1956), after section 60, the following provision shall be inserted, namely:- 60-A. "Voting machines at elections.-- Notwithstanding anything, contained in this Act or the rules made thereunder, the giving and recording of votes by voting machines in such manner as may be prescribed, may be adopted in such ward or wards as the State Election Commission may, having regard to the circumstances of each case, specify. Explanations:- For the purpose of this section, Voting machine means any machine or apparatus whether operated electronically or otherwise used for giving or recording of votes and any reference to a ballot box or ballot paper in this Act or the rules made thereunder shall, save as otherwise provided, be construed as including a reference to such voting machine wherever such voting machine is used at any election." 4. Application of the Act to the Visakhapatnam and the Vijayawada Municipal Corporations and also to the A.P. Municipal Corporations Act, 1994 :- 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 and also to other Corporations constituted under the Andhra Pradesh Municipal Corporations Act, 1994(Act 25 of 1994).