Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Andhra Pradesh Reorganisation (Amendment) Act, 2014 19 of 2014 [17 July 2014] CONTENTS 1. Short title and commencement 2. Amendment of section 3 3. Repeal and saving Andhra Pradesh Reorganisation (Amendment) Act, 2014 19 of 2014 [17 July 2014] PREAMBLE An Act to amend the Andhra Pradesh Reorganisation Act, 2014. Be it enacted by Parliament in the Sixty-fifth Year of the Republic of India as follows:-- 1. Short title and commencement :- (1) This Act may be called the Andhra Pradesh Reorganisation (Amendment) Act, 2014. (2) It shall be deemed to have come into force on the 29th day of May, 2014. 2. Amendment of section 3 :- In the Andhra Pradesh Reorganisation Act, 2014 (6 of 2014), in section 3, for the words, brackets, letters and figures "Khammam (but excluding the revenue villages in the Mandals specified in G.O.Ms.No. 111 Irrigation & CAD (LA IV R&R-I) Department, dated the 27th June, 2005 and the revenue villages of Bhurgampadu, Seetharamanagaram and Kondreka in Bhurgumpadu Mandal)", the words and brackets "Khammam (but excluding the Mandate of Kukunoor, Velairpadu and Bhurgampadu but not including its revenue villages of Pinapaka, Morampalli Banzar, Bhurgampad, Nagineniprolu, Krishnasagar, Tekula, Sarapaka, Iravendi, Mothepattinagar, Uppusaka, Sompalli and Nakripeta under the Palvancha Revenue Division, and the Mandals of Chintoor, Kunavaram, Vararamachandrapuram and Bhadrachalam but not including the revenue village of Bhadrachalam under the Bhadrachalam Revenue Division)" shall be substituted. 3. Repeal and saving :- (1) The Andhra Pradesh Reorganisation (Amendment) Ordinance, 2014 (Ord. 4 of 2014) is hereby repealed. (2) Notwithstanding such repeal, anything done or any action taken under the Andhra Pradesh Reorganisation Act, 2014 (6 of 2014), as amended by the said Ordinance, shall be deemed to have been done or taken under the provisions of that Act, as amended by this Act.