Section 1 in Andhra Pradesh Land Reforms (Ceiling On Agricultural Holdings) Act, 1973
1. Short title, extent and commencement.
- This Act may be called [the Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973.] [This Act of the Andhra Pradesh Legislature which was reserved by the Governor on the 18th September, 1972 for the consideration and assent of the President, received the assent of the President on the 1st January, 1973, and the said assent was first published on the 1st January, 1973, in the Andhra Pradesh Gazette, for general information.](2)It extends to the whole of the State of A.P.(3)[It shall come into force on such date as the Government may, by notification in the Andhra Pradesh Gazette, appoint.] [The Notified date is 1-1-1975. (Vide A.P. Gazette, (Ext.), dated 18-12-1974.)]
