Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Andhra Pradesh Urban Areas (Development) (Amendment) Act, 1994 7 of 1994 [27 January 1994] CONTENTS 1. Short title and Commencement 2. Section 2 3. Validation Andhra Pradesh Urban Areas (Development) (Amendment) Act, 1994 7 of 1994 [27 January 1994] PREAMBLE AN ACT FURTHER TO AMEND THE ANDHRA PRADESH URBAN AREAS (DEVELOPMENT) ACT, 1975. Be it enacted by the Legislative Assembly of the State of Andhra Pradesh in the Forty-fourth Year of the Republic of India as fallows:- * Received the assent of the Governor on the 25th January, 1994. For Statement of objects and Reasons, Please see Andhra pradesh Gazette, Part IV-A, Extraordinary, dated the 27th December, 1993 at Page 3. 1. Short title and Commencement :- (1) This Act may be called the Andhra Pradesh Urban Areas (Development) (Amendment) Act, 1994. (2) It shall be deemed to have come into force on and from the 19th August, 1992. 2. Section 2 :- In the Andhra Pradesh Urban Areas (Development) Act, 1975 (Act 1 of 1975), in section 38, for sub-section (1), the following subsection shall be substituted, namely:- "(1) Notwithstanding anything contained in this Act, where, for any reason, there is delay in the constitution or re-constitution of the Authority in accordance with the provisions of this Act, the Government may, by notification appoint a Special Officer to manage the affairs of the Authority under the Act, for a period which shall not exceed one year from the date of such appointment: Provided that the Government may, from time to time, by notification in the Andhra Pradesh Gazette and for reasons specified therein extend the said period of appointment of Special Officer beyond one year, for a further period or periods, so however the period of appointment of the Special Officer shall not, in the aggregate exceed two years." 3. Validation :- Notwithstanding anything contained in the principal Act, the continuance of the Special Officer appointed in G.O.Ms. No. 109, Municipal Administration Department dated the 19th February, 1992 beyond a period of six months shall not be deemed to be invalid or ever to have become invalid and accordingly,- (i) anything done or any action taken by such Special Officer after the expiry of the said period of six months shall be deemed to have been validly done or taken as if such Special Officer has not ceased to hold office; and (ii) the Special Officer appointed in the said Government order shall continue to hold office for a period of one yea- with effect from the 19th February, 1992 as if he has been appointed for a period of one year under sub-section (1) of section 38 of the principal Act as amended by this Act.