[24
of 2024] [19th
December 2024] AN ACT FURTHER TO AMEND THE
ANDHRA PRADESH MUNICIPALITIES ACT, 1965 AND THE MUNICIPAL CORPORATIONS ACT,
1995. Be it enacted by the
Legislature of the State of Andhra Pradesh in the Seventy-fifth Year of the
Republic of India as follows:- (1)
This Act may be called the Andhra Pradesh
Municipal Laws (Amendment) Act, 2024. (2)
It shall come into force on such date, as the
Government may, by notification in the Andhra Pradesh Gazette, appoint. In the Andhra Pradesh
Municipalities Act, 1965. section 13-B shall be omitted. In the Municipal
Corporations Act, 1955, section 21-B shall be omitted. The amendment made to the
Municipal Corporations Act, 1955 by section 3 shall extend to, and shall apply
also, to the Visakhapatnam and Vijayawada Municipal Corporations and to any
other Municipal Corporation constituted under the Andhra Pradesh Municipal
Corporations Act, 1994.The Andhra Pradesh Municipal Laws (Amendment) Act, 2024
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