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Report No. 154 Annexure V Registered No. HSE/49 [Price: Rs. 2.55 Paise. The Andhra Pradesh Gazette Part IVA, Extraordinary Published by Authority No. 32] Hyderabad, Thursday, May 4, 1995 Andhra Pradesh Bills Andhra Pradesh Legislative Assembly The following Bill was introduced in the Andhra Pradesh Legislative Assembly on 4th May, 1995: L.A. BILL No. 32 OF 1995. A Bill to Provide for the Administration of Civil and Criminal Justice in Mandals and Matters Connected Therewith or Incidental Thereto Be it enacted by the Legislative Assembly of the State of Andhra Pradesh in the Forty-sixth Year of the Republic of India as follows:- Part I Preliminary 1. Short title extent and commencement.- (1) This Act may be called the Andhra Pradesh Mandala Nyaya Panchayats Act, 1995. (2) It extends to the whole of the State of Andhra Pradesh, except- (a) the municipal corporations governed by the law relating the Municipal Corporations for the time being in force in the State; (b) the municipalities governed by the law relating to municipalities for the time being in force in the State; (c) the mining settlements governed by the Andhra Pradesh (Telengana Area). Mining Settlements Act, 1956 (Act XLIV of 1956); and (d) the Cantonments governed by the Cantonments Act, 1924 (Central Act 2 of 1924). (3) It shall come into force on such date as the Government may, by notification, appoint.    |
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