Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Andhra Pradesh Tenants And Ryots Protection (Amendment) Act, 1986 14 of 1986 [26 June 1986] CONTENTS 1. Short title 2. Amendment of section 1 3. Validation Andhra Pradesh Tenants And Ryots Protection (Amendment) Act, 1986 14 of 1986 [26 June 1986] PREAMBLE An Act to amend the Andhra Pradesh Tenants and Ryots Protection Act, 1979. Be it enacted, by the Legislative Assembly of the State of Andhra Pradesh in the Thirty-seventh Year of the Republic of India as follows :- * Received the assent of the President on 18th June, 1986. For Statement of Objects and Reasons, please sec the Andhra Pradesh Gazette, Part IV-A, Extraordinary, dated the 12th September, 1985, at Page 3. 1. Short title :- This Act may be called the Andhra Pradesh Tenants and Ryots Protection (Amendment) Act, 1986. 2. Amendment of section 1 :- In the Andhra Pradesh Tenants and Ryots Protection Act, 1979( Act 6 of 1979), (hereinafter referred to as the principal Act), in section 1, in sub-section (4) for the expression "the 7th October, 1981" the expression "the 7th October, 1988" shall be and shall be deemed always to have been substituted. 3. Validation :- For the removal of doubts, it is hereby declared that the provisions of the principal Act and of all notifications, orders and rules issued or made thereunder and in force immediately before the 7th October, 1981, shall continue to be in force after that date until amended, varied or rescinded, as if such provisions were made under the principal Act as amended by this Act and anything done or any action taken (including any orders issued or proceedings initiated) in pursuance of those provisions on or after the 7th October, 1981 and before the commencement of this Act shall be as valid and operative as if it had been done or taken in accordance with law.