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ANDHRA PRADESH (ANDHRA AREA) OFFICIAL SEALS ACT, 1865
ANDHRA PRADESH (ANDHRA AREA) OFFICIAL SEALS ACT, 1865
6 of 1865
19th August, 1865
An Act to enable the Governor in Council to direct and prescribe what official seals Collectors, Magistrates and other Public Officers shall have and use. Preamble:- Whereas it is expedient that provision should be made for enabling the Governor in Council, from time to time, to direct and prescribe what official seals shall be used by Collectors, Magistrates and other public officers; It is enacted as follows
Section 1 Power to prescribe official seals
It shall be lawful for the State Government, from time to time, to direct and prescribe what official seals shall be used by Collectors, Magistrates and other public officers notwithstanding any Regulation or Act to the contrary.
Section 2
Repeal of Regulation II of 1803, Section 10. Repealed by the Repealing Act, 1873 (Central Act XII of 1873).
