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 [5] Sections 2 to 4 were Repealed by Section 2 of, and the First Schedule to, Madras Act XIV of 1951.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
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