| [Kerala Act No. 26 of 1978] |
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 Twenty-ninth Year of the Republic of India as follows:
1. Short title and commencement.- (1) This Act may be called the Calicut Municipal Corporation (Extension of Time for Reconstitution) Second Amendment Act, 1978.
(2) It shall be deemed to have come into force on the 31st day of May 1978.
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 June, 1978", the figures, letters and words "1st day of November 1978", shall be substituted;
(b) in sub-section (3), for the figures, letters and words "1st day of June, 1983", the figures, letters and words "1st day of November, 1983" shall be substituted.
3. Repeal and saving.- (1) The Calicut Municipal Corporation (Extension of Time for Reconstitution) Second Amendment Ordinance, 1978 (18 of 1978), is hereby repealed.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 amended by this Act.