ANDHRA PRADESH LAND REFORMS (CEILING ON AGRICULTURAL HOLDINGS) (AMENDMENT) ACT, 2009

Preamble - THE ANDHRA PRADESH LAND REFORMS (CEILING ON AGRICULTURAL HOLDINGS) (AMENDMENT) ACT, 2009

THE ANDHRA PRADESH LAND REFORMS (CEILING ON AGRICULTURAL HOLDINGS) (AMENDMENT) ACT, 2009

[Act No. 19 of 2009]

[ 30th September, 2009]

PREAMBLE

An Act Further To Amend The Andhra Pradesh Land Reforms (Ceiling On Agricultural Holdings) Act, 1973.

Be it enacted by the Legislature of the State of Andhra Pradesh in the Sixtieth Year of the Republic of India as follows:-

Section 1 - Short title and commencement

(1)     This Act may be called the Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) (Amendment) Act, 2009.

(2)     It shall be deemed to have come into force on and from the 1st day of January, 2004.

Section 2 - Amendment of section 14

In the Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act 1973 (Act 1 of 1973), in section 14, in subsection (6), for clause (iii), the following shall be substituted, namely, -

"or, (iii) utilise/sell such lands for infrastructure/industrial development or any such public purpose".

Section 3 - Repeal of Ordinance 2 of 2009

The Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) (Amendment) Ordinance, 2009 is hereby repealed.