(1)The following Acts are hereby repealed :(a)The Andhra Pradesh (Andhra Area) Elementary Education Act, 1920 ;(b)The Andhra Pradesh (Andhra Area) Aided Institutions (Prohibition of Transfer of Property) Act, 1948 in so far as it relates to the institutions which are intended for an educational purpose ;(c)The Andhra Pradesh Educational Institutions (Requisitioning and Acquisition) Act, 1956 ;(d)The Andhra Pradesh Primary Education Act, 1961 ;(e)The Andhra Pradesh Recognised Private Educational Institutions (Control) Act, 1975.(2)Upon such repeal, the provisions of Sections 8 and 18 of the Andhra Pradesh General Clauses Act, 1891, shall apply.
