Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Andhra Pradesh Municipalities (Amendment) Act, 1997 20 of 1997 [21 August 1997] CONTENTS 1. Short title and commencement 2. Amendment of section 62A 3. Validation 4. Repeal of Ordinance 11 of 1997 Andhra Pradesh Municipalities (Amendment) Act, 1997 20 of 1997 [21 August 1997] 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-eighth Year of the Republic of India, as follows:- * Received the assent of the Governor on 19th August, 1997. For Statement of the Objects and Reasons. Please see the A.P. Gazette Part IV-A Extraordinary dated 25th July, 1997 at P-4. 1. Short title and commencement :- (1) This Act may be called the Andhra Pradesh Municipalities (Amendment) Act, 1997. (2) It shall be deemed to have come into force with effect from the 27th March, 1996. 2. Amendment of section 62A :- In the Andhra Pradesh Municipalities Act, 1965 (Act VI of 1965), (hereinafter referred to as the principal Act) in section 62-A, in sub- section (1) (i) for the words "which shall not exceed one year", the words "which shall not exceed one and half-years", shall be substituted; (ii) in the proviso, for the words "beyond one year" the words "beyond one and half years" and for the words "in the aggregate exceed four years", the words "in the aggregate exceed five and half years or till the newly elected councils assume office whichever is earlier", shall be substituted. 3. Validation :- Notwithstanding anything contained in the principal Act, any judgement, decree or order of a Court, or any other authority, every action taken or thing done by the Special Officer in exercise of the powers conferred under section 62-A of the principal Act shall not be deemed to be invalid or ever to have become invalid by reason of the fact that such actions were taken or such things were done by such Special Officer when the power in this behalf had not been entrusted to him under the provisions of the said principal Act and accordingly any action taken or thing done by such Special Officer, shall for all purposes, be deemed to be, and deemed to have always been taken or done in accordance with the provisions of the principal Act as amended by this Act. 4. Repeal of Ordinance 11 of 1997 :- The Andhra Pradesh Municipalities (Amendment) Ordinance, 1997 is hereby repealed.