Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Andhra Pradesh Municipalities (Amendment) Act, 1983 13 of 1983 [24 September 1983] CONTENTS 1. Short title 2. Amendment of section 46 Andhra Pradesh Municipalities (Amendment) Act, 1983 13 of 1983 [24 September 1983] PREAMBLE An Act further to amend the Andhra Pradesh Municipalities Act, 1965. Be it enacted by the Legislature of the State of Andhra Pradesh in the Thirty fourth Year of the Republic of India as follows :- * Received the Assent of the Governor on the 24th September, 1983 For Statement of Objects and Reasons, please see the Andhra Pradesh Gazette Extraordinary, dated the 16th March, 1983, Part IV-A, Page 3 1. Short title :- This Act may be called the Andhra Pradesh Municipalities (Amendment) Act, 1983. 2. Amendment of section 46 :- In the Andhra Pradesh Municipalities Act, 1965(Act 6 of 1965), in section 46 (i) in sub-sections (2), (3) and (5) for the words "elected councillor" wherever they occur, the words "councillors, including ex-officio councillors" shall be substituted; (ii) after sub-section (2), the following Explanation shall be added, namely :- "Explanation:-For the removal of doubts, it if hereby declared that for the purpose of this section, the expression "sanctioned strength of the council "shall mean the total number of councillors including the ex-officio councillors". (iii) in sub-section (12),- (a) for the words "with the support of the two thirds of the strength of the elected councilors ", the words "with the support of majority of the strength of the councillors including ex-officio councillors" shall be substituted; (b) the Explanation shall be omitted.