Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Andhra Pradesh Sugarcane Crop Land Revenue Assessment (Repeal) Act, 1971 17 of 1971 [26 August 1971] CONTENTS 1. Short title and commencement 2. Repeal of Act 20 of 1965 Andhra Pradesh Sugarcane Crop Land Revenue Assessment (Repeal) Act, 1971 17 of 1971 [26 August 1971] An Act to repeal the Andhra Pradesh Sugarcane Crop Land Revenue Assessment Act, 1965. Be it enacted by the Legislature of the State of Andhra Pradesh in the Twenty-second Year of the Republic of India as follows.-- 1. Short title and commencement :- (1) This Act may be called the Andhra Pradesh Sugarcane Crop Land Revenue Assessment (Repeal) Act, 1971. (2) It shall be deemed to have come into force on the 1st day of July, 1965. 2. Repeal of Act 20 of 1965 :- The Andhra Pradesh Sugarcane Crop Land Revenue Assessment Act, 1965, is hereby repealed: and upon such repeal, the rates of land revenue assessment livable under any other law on lands on which sugarcane crop is raised, shall continue to be levied and collected under the law for the time being in force.