Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Andhra Pradesh Municipal Laws (Third Amendment) Act, 2001 33 of 2001 CONTENTS 1. Short title 2. Amendment of section 62A 3. Amendments of section 5 Andhra Pradesh Municipal Laws (Third Amendment) Act, 2001 33 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 :- This Act may be called the Andhra Pradesh Municipal Laws (Third Amendment) Act, 2001. 2. Amendment of section 62A :- In the Andhra Pradesh Municipalities Act, 1965(Act VI of 1965), in Section 62-A, in Sub-section (1),- (i) for the words "which shall not exceed five and half years", the words "which shall not exceed six years", shall be substituted; (ii) in the proviso, for the words "beyond five and half years", the words "beyond six years", and for the words, "in the aggregate exceed nine and half years", the words "in the aggregate exceed ten years", shall respectively be substituted. 3. Amendments 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 seven and half years", the words "not exceeding eight years", shall be substituted.