Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Greater Hyderabad Municipal Corporation (Amendment) Act, 2011 4 of 2011 [22 January 2011] CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 5 3. Repeal Of Ordinance No. 8 Of 2010 Greater Hyderabad Municipal Corporation (Amendment) Act, 2011 4 of 2011 [22 January 2011] An Act further to Amend the Greater Hyderabad Municipal Corporations Act, 1955. Be it enacted by the Legislature of the State of Andhra Pradesh in the Sixty first Year of the Republic of India as follows:- 1. Short Title And Commencement :- (1) This Act may be called the Greater Hyderabad Municipal Corporation (Amendment) Act, 2011. (2) It shall be deemed to have come into force on the 25th September, 1986. 2. Amendment Of Section 5 :- In the Greater Hyderabad Municipal Corporation Act, 1955, (Act II of 1956) in Section 5, in Explanation (ii), at the end, the following words shall be added, namely: "without reference to the classification but including the creamy layer amongst such Backward Classes of citizens.". 3. Repeal Of Ordinance No. 8 Of 2010 :- The Greater Hyderabad Municipal Corporation (Amendment) Ordinance, 2010 is hereby repealed.