Section 22 in Andhra Pradesh General Clauses Act, 1891
22. Determination of the times at which Acts or provisions of Acts extended or applied by Government to certain places shall come into force:.
- When, by an Act [any Government] [Substituted for 'Government' by the A.L.O of 1937.] is empowered to extend or apply an Act or any provision of an Act to any place in, or to any portion of, the [State] [Substituted for 'Province' by A.L.O. of 1950.] the Government may, in any order extending or applying such Act or provision or in a subsequent order, notify the time at which the same shall come into force in the place or portion of the [State] [Substituted for 'Province' by A.L.O. of 1950.] to which it is so extended or applied; and, unless it is otherwise provided in the Act [the Government] [Substituted for 'Government' by the A.L.O of 1937.] may, by notification in the [Official Gazette] [Substituted for 'Fort St. George Gazette by A.L.O of 1937.] from time to time postpone the time at which the Act or provision shall come into force in such place or portion of the [State] [Substituted for 'Province' by A.L.O. of 1950.] or cancel the order for extending or applying the same to such place or portion of the [State] [Substituted for 'Province' by A.L.O. of 1950.]Proviso:. - Provided that no order postponing the time at which an Act or provision shall come into force, or cancelling an order for extending or applying the same, shall be made after the Act or provision has actually come into force in the place or portion of the [State] [Substituted for 'Province' by A.L.O. of 1950.] to which such order relates.[Chapter IV] [Inserted by A.L.O of 1937.] Application to Ordinances and Regulations
