Coimbatore City Municipal Corporation (Amendment) Act, 1986*
| [Tamil Nadu Act No. 6 of 1986] | [8th February, 1986] |
An Act further to amend the Coimbatore City Municipal Corporation Act, 1981
Be it enacted by the Legislature of the State of Tamil Nadu in the Thirty-seventh Year of the Republic of India as follows:-
* Received the assent of the Governor on the 8th February, 1986 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title and commencement.- (1) This Act may be called the Coimbatore City Municipal Corporation (Amendment) Act, 1986.
(2) It shall be deemed to have come into, force on the 27th November, 1985.
2. Amendment of Schedule VII to Tamil Nadu Act 25 of 1981.- In Schedule VII to the Coimbatore City Municipal Corporation Act, 1981 (Tamil Nadu Act 25 of 1981) (hereinafter referred to as the principal Act), in sub-rule (a) of rule 4, for the words "within a period of four years and six months", the words "within a period of five years" shall be substituted.
3. Repeal and saving.- (1) The Coimbatore City Municipal Corporation (Second Amendment) Ordinance, 1985 (Tamil Nadu Ordinance 9 of 1985) is hereby repealed.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.