ANDHRA PRADESH (ANDHRA AREA) CANALS AND PUBLIC FERRIES (AMENDMENT) ACT, 1939
Preamble - ANDHRA PRADESH (ANDHRA AREA) CANALS AND PUBLIC FERRIES (AMENDMENT) ACT, 1939
THE ANDHRA PRADESH (ANDHRA AREA) CANALS AND PUBLIC FERRIES (AMENDMENT) ACT, 1939
[Act No. 07 Of 1939][1]
[21st March, 1939]
PREAMBLE
An Act further to amend [2] [the Andhra Pradesh (Andhra Area) Canals and Public Ferries Act, 1890,] for certain purposes.
Whereas it is expedient further to amend [3] [the Andhra Pradesh (Andhra Area) Canals and Public Ferries Act, 1890 (Act II of 1890),] for the purposes hereinafter appearing; It is hereby enacted as follows:--
Section 1 - Short title and commencement
(1) This Act may be called [4] [the Andhra Pradesh (Andhra Area) Canals and Public Ferries (Amendment) Act, 1939.]
(2) It shall come into force on the 1st day of April 1939.
Section 2 to 4 - Section 2 to Section 4
[5] [* * * * * * *]
Section 5 - Provision for the continuance of existing tolls
All tolls levied immediately before the commencement of this Act at any public ferry the management of which has been assigned to a local board or municipal council, shall be deemed to have been levied, with effect from such commencement by the local board or municipal council concerned under sub-section (4) of section 10 of the said Act as amended by this Act.
[1] For Statement of Objects and Reasons, see Fort St. George Gazette, dated 31st January 1939, Pt. IV, pp. 20--21.
[2] Substituted for the original short title by A.P. Act IX of 1961.
[3] Substituted for the original short title by A.P. Act IX of 1961.
[4] Substituted for the original short title by A.P. Act IX of 1961.
[5] Sections 2 to 4 were Repealed by Section 2 of, and the First Schedule to, Madras Act XIV of 1951.
ANDHRA PRADESH (ANDHRA AREA) CANALS AND PUBLIC FERRIES (AMENDMENT) ACT, 1939 THE ANDHRA PRADESH (ANDHRA AREA) CANALS AND PUBLIC FERRIES (AMENDMENT) ACT, 1939 [Act No. 07 Of 1939][1] [21st March, 1939] An Act further to amend [2] [the Andhra Pradesh (Andhra Area) Canals and Public Ferries Act, 1890,] for certain purposes. Whereas it is expedient further to amend [3] [the Andhra Pradesh (Andhra Area) Canals and Public Ferries Act, 1890 (Act II of 1890),] for the purposes hereinafter appearing; It is hereby enacted as follows:-- (1) This Act may be called [4] [the Andhra Pradesh (Andhra Area) Canals and Public Ferries (Amendment) Act, 1939.] (2) It shall come into force on the 1st day of April 1939. [5] [* * * * * * *] All tolls levied immediately before the commencement of this Act at any public ferry the management of which has been assigned to a local board or municipal council, shall be deemed to have been levied, with effect from such commencement by the local board or municipal council concerned under sub-section (4) of section 10 of the said Act as amended by this Act. [1] For Statement of Objects and Reasons, see Fort St. George Gazette, dated 31st January 1939, Pt. IV, pp. 20--21. [2] Substituted for the original short title by A.P. Act IX of 1961. [3] Substituted for the original short title by A.P. Act IX of 1961. [4] Substituted for the original short title by A.P. Act IX of 1961. [5] Sections 2 to 4 were Repealed by Section 2 of, and the First Schedule to, Madras Act XIV of 1951.
Preamble - ANDHRA PRADESH (ANDHRA AREA) CANALS AND PUBLIC FERRIES (AMENDMENT) ACT, 1939PREAMBLE
