ANDHRA PRADESH ELECTRICITY SUPPLY UNDERTAKINGS (ACQUISITION) EXTENSION AND AMENDMENT ACT 1972

ANDHRA PRADESH ELECTRICITY SUPPLY UNDERTAKINGS (ACQUISITION) EXTENSION AND AMENDMENT ACT 1972

Preamble - ANDHRA PRADESH ELECTRICITY SUPPLY UNDERTAKINGS (ACQUISITION) EXTENSION AND AMENDMENT ACT 1972

THE ANDHRA PRADESH ELECTRICITY SUPPLY UNDERTAKINGS (ACQUISITION) EXTENSION AND AMENDMENT ACT 1972[1]

[Act No. 06 of 1972]

[10th April, 1972]

PREAMBLE

An Act to extend the Andhra Pradesh (Andhra Area) Electricity Supply Undertakings (Acquisition) Act, 1954, to the Telangana Area in the State of Andhra Pradesh and further to amend it in its application to that State.

Be it enacted by the Legislature of the State of Andhra Pradesh in the Twenty-third Year of the Republic of India as follows:--

Section 1 - Short title and commencement

(1)     This Act may be called the Andhra Pradesh Electricity Supply Undertakings (Acquisition) Extension and Amendment Act, 1972.

(2)     Section 6 shall be deemed to have come into force on the 1st April, 1959.

Section 2 - Extension of Act XV of 1954 to the Telangna area

The Andhra Pradesh (Andhra Area) Electricity Supply Undertakings (Acquisition) Act, 1954 (hereinafter referred to as the principal Act), as in force at the commencement of this Act in the territories which immediately before the 1st November, 1956 were comprised in the State of Andhra and as amended by this Act is hereby extended to, and shall be in force in, the Telangana area.

Explanation. --In this section "Telangana area" means the territories specified in sub-section (1) of section 3 of the States Reorganisation Act, 1956 (Central Act 37 of 1956).

Section 3-8 - Section 3 to 8

[Not printed as the amendments made by these sections are incorporated in the principal Act.]