The Andhra Pradesh Acts and Regulations (Repeal) Act, 2018.

OCTOBER  25, 2018] ANDHRA  PRADESH  GAZETTE  EXTRAORDINARY 1
Registered No. HSE/49.                                                                                         [Price : Rs. 1-00 Paise
THE  ANDHRA  PRADESH GAZETTE
PART IV-B  EXTRAORDINARY
PUBLISHED BY AUTHORITY

  340/18 J.   F1 [1]
 ACT  No.   25    of  2018
AN   ACT  TO REPEAL  CERTAIN ENACTMENTS OF THE STATE OF
ANDHRA PRADESH.
Be it enacted by the Legislature of the State of Andhra Pradesh in the Sixty-ninth
year of the Republic of India as follows:-
1. (1) This Act may be called the Andhra Pradesh Acts and Regulations
(Repeal)  Act, 2018.
(2) It shall come into force at once.
2. The enactments /regulations specified in the Schedule are hereby  repealed.
3. The repeal by this Act of any enactment / regulations shall not affect any other
enactment in which the repealed enactment has been applied, incorporated or
referred to;
and   this Act shall not affect the validity, invalidity, effect or
consequences of anything already done or suffered, or any right, title,
obligation or liability   already acquired, accrued or incurred, or any remedy or
proceeding in respect thereof, or any release or discharge of or from any debt,
Short title   and
commencement.
Repeal of certain
Acts.
Savings.
ANDHRA  PRADESH ACTS, ORDINANCES AND
REGULATIONS E tc.,
The  following  Act  of the Andhra Pradesh Legislature  received the   assent  of the
Governor on the 19th October, 2018 and the said assent is hereby first published  on the
25th October,  2018 in the Andhra Pradesh Gazette for general  information:-
No.  25 AMARAVATI, THURSDAY,  25th  OCTOBER,    2018.
2 ANDHRA  PRADESH  GAZETTE  EXTRAORDINARY [PART IV-B
penalty , obligation, liability , claim or demand, or any indemnity already granted,
or the proof of any past act or thing;
nor shall this Act affect any principle or   rule of  law, or   established
jurisdiction, form or course of pleading,  practice or procedure, or  existing
usage, custom, privilege, restriction, exemption, office or appintment,
notwithstanding that the same respectively may have been in any manner
affirmed or recognized or derived by, in or from any enactment hereby
repealed;
nor shall the repeal  by this Act of any enactment revive or restore any
jurisdiction, office, custom,  liability, right, title, privilege, restriction,
exemption, usage, practice, procedure or other matter or thing not now exist-
ing or in force;
OCTOBER  25, 2018] ANDHRA  PRADESH  GAZETTE  EXTRAORDINARY 3
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OCTOBER  25, 2018] ANDHRA  PRADESH  GAZETTE  EXTRAORDINARY 5
50.
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58.
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65.
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6 ANDHRA  PRADESH  GAZETTE  EXTRAORDINARY [PART IV-B
  80.   1995         6   The Andhra Pradesh Gram Panchayat (Transitional Arrangement) Act, 1995.
Printed by the Commissioner  of  Printing, at A.P . Legislative Assembly  Printing Press, Amaravati.
70.
71.
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DUPPALA  VENKATA RAMANA,
Secretary  to Government,
Legal and Legislative Affairs and Justice,
Law Department.
Labourers

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