ANDHRA PRADESH MANDALA PRAIA PARISHADS, ZILLA PRAJA PARISHADS AND ZILLA ABHIVRUDHI SAMEEKSHA MANDALS (SECOND AMENDMENT) ACT, 1987 THE ANDHRA PRADESH MANDALA PRAIA PARISHADS, ZILLA PRAJA PARISHADS AND ZILLA ABHIVRUDHI SAMEEKSHA MANDALS (SECOND AMENDMENT) ACT, 1987 [Act No. 19 of 1987][1] [13th April, 1987 ] An Act further to amend the Andhra Pradesh Mandala PrajaParishads, ZillaPrajaParishads and ZillaAbhivrudhiSameekshaMandals Act, 1986. Be it enacted by the Legislative Assembly of the State of Andhra Pradesh in the Thirty-eighth Year of the Republic of India as follows:- This Act may be called the Andhra Pradesh Mandala PrajaParishads, ZillaPrajaParishads and ZillaAbhivrudhiSameekshaMandals (Second Amendment) Act, 1987. In the Andhra Pradesh Mandala PrajaParishads, ZillaPrajaParishads and ZillaAbhivrudhiSameekshaMandals Act, 1986, in section 6, in sub-section (2) after the first proviso, the following further proviso shall be inserted, namely:-- "Provided further that where the ordinary elections to the gram panchayats are not held before the ordinary elections to the Mandala PrajaParishads are held, and the sarpanchas of the gram panchayats in the Mandal concerned or generally in all Mandals are continuing in office beyond their normal term of office by reason of an extension of the term of their office, the election to the office of the member specified in clause (v) of sub-section (1) of section 4 and to the office of vice-president shall be held on such date as the election authority may appoint, after the ordinary elections to the gram panchayats are held.". [1] Received the assent of the Governor on the 10th April, 1987. For Statement of Objects and Reasons, please see the Andhra Pradesh Gazette, Part 1V-A, Extraordinary, dated the 27th March, 1987, at page 3.
Preamble - THE ANDHRA PRADESH MANDALA PRAIA PARISHADS, ZILLA PRAJA PARISHADS AND ZILLA ABHIVRUDHI SAMEEKSHA MANDALS (SECOND AMENDMENT) ACT, 1987PREAMBLE
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