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State of Andhra Pradesh - Section
Section 4 in Andhra Pradesh Societies Registration (Andhra Pradesh Amendment) Act, 1984
4. Repeal of Ordinance 28 of 1983:
- The Andhra Pradesh Societies Registration (Andhra Pradesh Second Amendment) Ordinance, 1983 is hereby repealed.Please Note: The amendments made by this Act incorporated in Main Acts.NotificationsDate of commencement of the Andhra Pradesh Societies Registration Act, 2001[G.O.Ms.No. 742, Rev. (Regn. & Mandals), Dated 10.12.2001][Published in A.P. Gazette Pt. I, Ext. No. 502, Dated 10.12.2001. ]In exercise of the powers conferred by sub-section (3) of Section 1 of the Andhra Pradesh Societies Registration Act, 2001 (Andhra Pradesh Act No. 35 of 2001), the Governor of Andhra Pradesh hereby appoints the 10th December, 2001 as the date on which the said Act shall come into force.Empowering the District Registrars to exercise the powers of a Registrar for Registration of Societies[G.O.Ms.No. 744, Revenue (Regn. & Mandals), ch. 11.12.2001][Published in A.P. Gazette Pt. I, Ext. No. 505A, Dated 11.12.2001. ]In exercise of the powers conferred by clause (1) of Section 2 of the Andhra Pradesh Societies Registration Act, 2001, (Andhra Pradesh Act No. 35 of 2001) the Governor of Andhra Pradesh hereby empowers the District Registrars of the District concerned as specified below, shall exercise the powers of a Registrar under the said Act, for the Registration of documents of the District concerned for the purpose of Registration of Societies Registered under the said Act.| Sl. No. | Name of the Registration District. | Registering Authority |
| 1 | 2 | 3 |
| 1. | Srikakulam | District Registrar, Srikakulam |
| 2. | Vizianagaram | District Registrar, Vizianagaram. |
| 3. | Visakhapatnam | District Registrar, Visakhapatnam. |
| 4. | Eluru | District Registrar, Eluru. |
| 5. | Bhimavaram | District Registrar, Bhimavaram. |
| 6. | Kakinada | District Registrar, Kakinada. |
| 7. | Rajahmundry | District Registrar, Rajahmundry |
| 8. | Vijayawada | District Registrar, Vijayawada |
| 9. | Krishna | District Registrar, Krishna |
| 10. | Guntur | District Registrar, Guntur. |
| 11. | Narasaraopet | District Registrar, Narasaraopet |
| 12. | Prakasam | District Registrar, Prakasam. |
| 13. | Nellore | District Registrar, Nellore. |
| 14. | Chittoor | District Registrar, Chittoor. |
| 15. | Sri Balaji | District Registrar, Sri Balaji |
| 16. | Ananthapur | District Registrar, Ananthapur |
| 17. | Cuddapah | District Registrar, Cuddapah |
| 18. | Kurnool | District Registrar, Kurnool. |
| 19. | Warangal | District Registrar, Warangal. |
| 20. | Khammam | District Registrar, Khammam. |
| 21. | Adilabad | District Registrar, Adilabad. |
| 22. | Karimnagar | District Registrar, Karimnagar |
| 23. | Nizamabad | District Registrar, Nizamabad |
| 24. | Medak | District Registrar, Medak |
| 25. | Mahaboobnagar | District Registrar, Mahaboobnagar. |
| 26. | Nalgonda | District Registrar, Nalgonda. |
| 27. | Ranga Reddy | District Registrar, Ranga Reddy |
| 28. | Hyderabad | District Registrar, Hyderabad. |
| (a) | For registration of a Society | Rs. 200.00 |
| (b) | For filing of any document required under this Act underSections 8, 9, 21, 24 and 26 | Rs. 100.00 |
| (c) | For an appeal under sub-section (3) of Section 6 | Rs. 100.00 |
| (d) | For issue of duplicate copy of Certificate of Registration andissue of Certificate Registration on change of name of theSociety. | Rs. 100.00 |
| (e) | For issue of certified copy or extract of any document in thecustody of Registrar (upto 5 pages). | Rs. 10.00 |
| (f) | For every extra page | Rs. 50.00 |