The Andhra Pradesh Re-enacting and Repealing Act, 1974.

THE ANDHRA PRADESH RE-ENACTING AND REPEALING ACT, 1974
Act No.36 of 1974
ARRANGEMENT OF SECTIONS
SECTIONS
1. Short title
2. Re-enactment of certain President’s Acts
3. Repeal of certain other President’s Acts
THE ANDHRA PRADESH RE-ENACTING AND REPEALING ACT, 1974
Act No.36 of 1974
[3rd July, 1974]
AN ACT TO RE-ENACT CERTAIN ACTS AND TO REPEAL CERTAIN OTHER
ACTS, ENACTED BY THE PRESIDENT FOR THE STATE OF ANDHRA
PRADESH DURING THE PRIOD OF OPERATION OF THE
PROCLAMATION OF PRESIDENT ISSUED ON THE 18 TH JANUARY,
1973 UNDER ARTICLE 356 OF THE CONSTITUTION.
Be it enacted by the Legislature of the State of Andhra Pradesh in the Twenty-
fifth Year of the Republic of India as follows:-
1. Short title – (1) This Act may be called the Andhra Pradesh Re-enacting and
Repealing Act, 1974.
2. Re-enactment of certain President’s Acts – The following President’s Acts
are hereby re-enacted, namely:-
(1) The Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion
into Ryotwari) Amendment Act, 1973 (Act 1 of 1973).
(2) The Public Wakfs (Extension of Limitation) Andhra Pradesh
Amendment Act, 1973 (Act 4 of 1973).
3. Repeal of certain other President’s Acts – The following President’s Acts
are hereby repealed, namely:-
(1) The Andhra Pradesh Motor Vehicles Taxation (Amendment) Act, 1973
(Act 2 of 1973).
(2) The Andhra Pradesh Entertainments Tax (Amendment) Act, 1973 (Act
3 of 1973).

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