A
Regulation further to amend [1][the
Andhra Pradesh (Andhra Area) Agency Rules.] WHEREAS it is expedient
further to amend [2][the
Andhra Pradesh (Andhra Area) Agency Rules] for the purpose hereinafter
appearing; It is hereby enacted as follows:-- (1)
This Regulation may be called [3][the
Andhra Pradesh (Andhra Area) Agency Rules (Amendment) Regulation, 1950.] (2)
It shall come into force on such date[4] as
the State Government may, by notification in the [5][Andhra
Pradesh Gazette,] appoint. In rule 1, sub-rule (1)
of [7][the
Andhra Pradesh (Andhra Area) Agency Rules,] for the words "and
Vizagapatam" The words "Visakhapatnam and Srikakulam" shall be
substituted. [1]
Substituted for the original short title by Andhra Pradesh Act XLII of 1961. [2]
Substituted for the original short title by Andhra Pradesh Act XLII of 1961. [3]
Substituted for the original short title by Andhra Pradesh Act XLII of 1961. [4]
This Regulation came into force on 1st February 1952--See G.O. Ms. No. 59,
Rural Welfare, dated 21st January, 1952. [5]
For the words "Fort St. George Gazette" the words "Andhra
Gazette" were subs. by the A.A.O. 1953 and for the words "Andhra
Gazette" these words were Substituted by the A.P.A.O. 1957. [6]
Substituted for the original short title by Andhra Pradesh Act XLII of 1961. [7]
Substituted for the original short title by Andhra Pradesh Act XLII of 1961.ANDHRA PRADESH (ANDHRA AREA) AGENCY RULES
(AMENDMENT) REGULATION, 1950
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