Preamble
| [Kerala Act No. 9 of 1979] | |
An Act further to amend the Calicut Municipal Corporation (Extension of Time for Reconstitution) Act, 1976
Whereas it is expedient further to amend the Calicut Municipal Corporation (Extension of Time for Reconstitution) Act, 1976 for the purposes hereinafter appearing;
Be it enacted in the Thirtieth Year of the Republic of India as follows:-
Section 1. Short title and commencement
1. Short title and commencement.- (1) This Act may be called the Calicut Municipal Corporation (Extension of Time For Reconstitution) Amendment Act, 1979.
(2) It shall be deemed to have come into force on the 31st day of October, 1978.
Section 2. Amendment of section 3
2. Amendment of section 3.- In section 3 of the Calicut Municipal Corporation (Extension of Time for Reconstitution) Act, 1976 (3 of 1977) (hereinafter referred to as the Principal Act),-
(a) in sub-sections (1) and (2), for the figures, letters and words "1st day of November, 1978" the figures, letters and words "1st day of October, 1979" shall be substituted;
(b) in sub-section (3), for the figures, letters, and words "1st day of November 1983" the figures, letters and words "1st day of October, 1984" shall be substituted.
Section 3. Repeal and savings
3. Repeal and savings.- (1) The Calicut Municipal Corporation (Extension of Time for Reconstitution) Third Amendment Ordinance, 1978 (23 of 1978), is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the principal Act as amended by the said Ordinance shall be deemed to have been done or taken under the principal Act as umended by this Act.