Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Andhra Pradesh Municipalities ( Amendment) Act, 1994 22 of 1994 [09 August 1994] CONTENTS 1. Short title and Commencement 2. Amendment of Section 62A 3. Repeal of Ordinance No. 5 of 1994 Andhra Pradesh Municipalities ( Amendment) Act, 1994 22 of 1994 [09 August 1994] PREAMBLE AN ACT FURTHER TO AMEND THE ANDHRA PRADESH MUNICIPALITIES ACT, 1965. Be it enacted by the Legislative Assembly of the State of Andhra Pradesh in the Forty-fifth Year of the Republic of India as follows:- * Received the assent of the Governor on the 6th August, 1994. For Statement of objects and Reasons, Please see Andhra Pradesh Gazette, Part IV-A, Extraordinary, dated the 12th May, 1994 at Page 3. 1. Short title and Commencement :- (1) This Act may be called the Andhra Pradesh Municipalities (Amendment) Act, 1994. (2) It shall be deemed to have come into force with effect on and from the 30th March, 1994. 2. Amendment of Section 62A :- In the Andhra Pradesh Municipallities Act (Act VI of 1965) 1965, in section 62A, in sub-section (1), in the proviso for the words "in the aggregate exceed two years", the words "in the aggregate exceed three years" shall be substituted. 3. Repeal of Ordinance No. 5 of 1994 :- The Andhra Pradesh Municipalities (Amendment) Ordinance, 1994 is hereby repealed.