Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Andhra Pradesh Panchayat Raj (Amendment) Act, 1997 23 of 1997 [21 August 1997] CONTENTS 1. Short title and commencement 2. Amendment of section 14 Andhra Pradesh Panchayat Raj (Amendment) Act, 1997 23 of 1997 [21 August 1997] PREAMBLE An Act further to amend the Andhra Pradesh Panchayat Raj Act, 1994. 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 18th March, 1997 at P-3. 1. Short title and commencement :- (1) This Act may be called the Andhra Pradesh Panchayat Raj (Amendment) Act, 1997. (2) It shall be deemed to have come into force on and from the 30th January, 1996. 2. Amendment of section 14 :- In the Andhra Pradesh Panchayat Raj Act, 1994 (Act 13 of 1994), in section 14, in sub-section (10) in the second proviso, for the words "the Government", the words "the State Election Commission" shall be substituted.