Andhra Pradesh Municipalities (Amendment) Act, 2001

S Andhra Pradesh 2025

Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Andhra Pradesh Municipalities (Amendment) Act, 2001 10 of 2001 CONTENTS 1. Short title extent and Commencement 2. Amendment of Section 46 Andhra Pradesh Municipalities (Amendment) Act, 2001 10 of 2001 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 Fifty-second Year of the Republic of India as follows:- 1. Short title extent and Commencement :- (1) This Act may be called the Andhra Pradesh Municipalities (Amendment) Act, 2001. (2) It extends to the whole of the State of Andhra Pradesh. (3) It shall come into force on such date as the State Government may, by notification in the Andhra Pradesh Gazette, appoint. 2. Amendment of Section 46 :- In the Andhra Pradesh Municipalities Act, 1965(Act VI of 1965), throughout the section 46, for the words "members including the ex-officio members", wherever they occur the words "members, chairperson and the ex-officio members", shall be substituted.

Act Metadata
  • Title: Andhra Pradesh Municipalities (Amendment) Act, 2001
  • Type: S
  • Subtype: Andhra Pradesh
  • Act ID: 13554
  • Digitised on: 13 Aug 2025