Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Andhra Pradesh Municipalities (Second Amendment) Act, 1980 4 of 1980 [05 March 1980] CONTENTS 1. Short title and commencement 2. Amendment of section 3 3. Amendment of section 7 4. Amendment of section 25 5. Amendment of section 62 6. Repeal of Ordinances 3 and 4 of 1980 Andhra Pradesh Municipalities (Second Amendment) Act, 1980 4 of 1980 [05 March 1980] 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-first Year of the Republic of India as follows: * Received the assent of the Governor on the 5th March, 1980. For Statement of Objects and Reasons see Andhra Pradesh Gazette, Extraordinary dated the 13th February 1980, part IV-A, Page 19- 20. 1. Short title and commencement :- (1) This Act may be called the Andhra Pradesh Municipalities (Second Amendment) Act, 1980. (2) It shall be deemed to have come into force on the 20th January, 1980. 2. Amendment of section 3 :- In the Andhra Pradesh Municipalities Act, 1965(Act 6 of 1965) (hereinafter referred to as the principal Act), in section 3, for sub- section (4), the following subsection shall be substituted, namely: "(4) The provisions of this Act and the rules, bye-laws, orders or notifications made thereunder and any resolution passed by a Council shall come into force in, or cease to apply to, any municipality or part thereof, as the case may be, on the date to be specified by the Government in the notification under subsection (3): Provided that nothing in this sub-section shall affect the date from which, and the period of levy, if any for which any tax or fee is leviable under this Act.". 3. Amendment of section 7 :- In section 7 of the principal Act, in sub-section (2-A), for the expression "the 31st March, 1980", the expression "the 30th September, 1980" shall be substituted. 4. Amendment of section 25 :- In section 25 of the principal Act, to sub-section (1), the following proviso" shall be added, namely: "Provided that where the election of Chairman under section 23 precedes the election of the councillors, the election of the vice- chairman shall be held within fifteen days from the date of election of the elected councillors.". 5. Amendment of section 62 :- In section 62 of the principal Act, in the proviso to sub-section (2), for the expression "the 31st March, 1980", the expression "the 30th September, 1980" shall be substituted. 6. Repeal of Ordinances 3 and 4 of 1980 :- The Andhra Pradesh Municipalities (Amendment) Ordinance, 1980 and the Andhra Pradesh Municipalities (Second Amendment) Ordinance, 1980 are hereby repealed.