Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Andhra Pradesh Urban Areas (Surcharge On Property Tax) Repeal Act, 1978 5 of 1978 [10 January 1978] CONTENTS 1. Short title and commencement 2. Repeal of Act 13 of 1958 3. Repeal of Andhra Pradesh Ordinance 14 of 1977 Andhra Pradesh Urban Areas (Surcharge On Property Tax) Repeal Act, 1978 5 of 1978 [10 January 1978] 1. Short title and commencement :- (1) This Act may be called the Andhra Pradesh Urban Areas (Surcharge on Property Tax) Repeal Act, 1978. (2) It shall be deemed to have come into force on the 1st April, 1977. 2. Repeal of Act 13 of 1958 :- (1) With effect and from the date of commencement of this Act, the Andhra Pradesh Urban Areas (Surcharge on Property Tax) Act, 1958, shall stand repealed. (2) Upon such repeal, the provisions of Section 8 of the Andhra Pradesh General Clauses Act, 1891, shall apply. (3) Notwithstanding such repeal, the "Municipal Common Good Fund", constituted under the repealed Act, shall continue to vest in the State Government and it shall be applied and disposed of by them exclusively for the payment of grants-in-aid or loans, or both, to any municipality, subject to the rules, if any, made by the State Government, in this behalf, under the repealed Act. 3. Repeal of Andhra Pradesh Ordinance 14 of 1977 :- T h e Andhra Pradesh Urban Areas (Surcharge on Property Tax) Repeal Ordinance, 1977, is hereby repealed.