(1) This Act may be called the Courtallam Town ship Act, 1954.

(2) It shall come into force on 4such date as the States Government may, by 5[notification]s appoint (hereinafter referred to as the appointed date)

(1) With effect on and from the appointed date, the area specified in the Schedule (being the area comprised within the jurisdiction of the Courtallam panchayat immediately before the appointed date) shall be a township, called the Courtallam township, and the State Government may, from time to time, by 6[notification], after the limits of the area specified in the Schedule and any such alteration shall have effect as if it had been made by this Act.

(2)(a) The 7[Tamil Nadu] Village Panchayats Act, 1950 (7[Tamil Nadu] Act X of 1950), shall, with effect on and from the appointed date, cease to apply to the Courtallam township.

(b) Where the limits of the area specified in the Schedule are altered by notification under sub-section (1), the notification may also contain such provisions regarding the application or cesser of application of any enactment and the local authority which is to exercise, or cease to exercise, jurisdiction, in relation to the area included in or excluded from the Courtallam township, the apportionment and adjustment of assets and liabilities as between the local authorities concerned and other incidental or consequential matters, as the State Government may deem necessary or proper.

8[(1) For the purpose of administering the municipal affairs of the Courtallam township, the State Government shall, by notification, constitute a committee to be called the Courtallam Township Commits (hereinafter referred to as the Township Committee) consisting of the following members, namely:

(a) Members of the House of the People and Members of the Legislative Assembly, chosen to represent a constituency which consists of, or comprises, or which relates to the township or any portion thereof, and Members of the Legislative Council who ordinarily reside in the tow ship; and

(b) such non-officials, not less than three in number, and such officers of the State Government, as they may appoint.

(1-A) Where a person ceases to be a Member of the House of the People or a Member of the State Legislature, he shall cease to be a member of the Township Committee from the date on which he ceases to be such Member].

(2) The State Government shall appoint

(a) one of the members of the Township Committee to be its Chairman; and

(b) another person (not being a member of the Township Committee) to be its Executive Officer.

9(2-A) Notwithstanding anything combed in sub-section (2) no member of the Township Committee, who is a Member of the House of the People or a Member of the State Legislature shall be appointed by the State Government to be its Chairman].

(3) The Township Committee shall be a body corporate having perpetual succession and a common seal, and subject to any restrictions or qualifications imposed by or under this or any other enactment, shall be vested with the capacity of suing and being sued in its corporate name, of acquiring, holding and transferring property, movable or immovable, of entering into contracts, and of doing all things necessary, proper or expedient for the purposes for which it is constituted.

(1) The State Government may, by 11[notification], direct that any of the provisions of the 10[Tamil Nadu] District Municipalities Act, 1920 10[Tamil Nadu] Act V of 1920) or of any rules made thereunder or of any other enactment for the time being in force elsewhere in the 12[State of Tamil Nadu], but not in the Courtallam township, shall apply to it to such extent and subject to such modifications, additions and restrictions as may be specified in the notification.

(2) In particular and without prejudice to the generality of the foregoing provision, such notification may authorize

(a) the Township Committee to levy all or any of the taxes and fees which may be levied by virtue of the provisions applied to the township under this section; and

(b) the Executive Officer of the Township Committee to exercise and perform in regard to the township, the powers and duties assigned to the executive authority of a municipality under the provisions applied as aforesaid subject to such restrictions, limitations and conditions and to such control, if any, as may be specified in the notification.

13[(3) * * *].

(1) All property, all rights of whatever kind used, enjoyed or possessed by, and all interests of whatever kind owned by or vested in, or held in trust by or for the Courtallam panchayat as well as all liabilities legally subsisting against it shall, on and from the appointed date, stand transferred to the Township Committee.

(2) All arrears of taxes or other payments by way of composition for a tax or due for expenses or compensation or otherwise due to the Courtallam panchayat immediately before the appointed date may be recovered by the Township Committee.

(3) All proceedings taken by or against the Courtallam panchayat may be continued by or against the Township Committee.

6. [Omitted] 14[* * *]

[See section 2(1)]

The area comprised in the revenue village of Courtallam in the Tenkasi taluk of the Tirunelvdi district, bounded on the

North, by the revenue villages of Elanji and Melagaram;

East, by the revenue village of Melagaram;

South, by reserved forest; and

West, by reserved forest and Elanji village.

1. These words were substituted for the word Madras by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.

2. For Statement of Objects and Reasons, see Fort St. George Gazette Extraordinary, dated the 18th March, 1954, Part IV-A, page 51.

3. Received the assent of the Governor on the 5th June, 1954 first published in the Fort St. George Gazette on the 9th June, 1954

4. Came into forge on the 1st October, 1955.

5. This word was substituted for the words and letters notification in the Fort St. George Gazette by section 2 of the Mettur Township, Courtallum Township and Bhavanisagar Township (Amendment) Act, 1972 (Tamil Nadu Act 6 of 1973).

6. This word was substituted for the words and letters notification in the Fort St. George Gazette by section 2 of the Mettur Township, Courtallum Township and Bhavanisagar Township (Amendment) Act, 1972 (Tamil Nadu Act 6 of 1973).

7. These words were substituted for the word Madras by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.

8. These sub-sections were substituted for sub-section (1) by section 4(i) of the Mettur Township, Courtallam Township and Bhavanisagar Township (Amendment) Act, 1972 (Tamil Nadu Act 6 of 1973).

9. This sub-section was inserted by, section 4(ii) of the Mettur, Township, Courtallam Township and Bhavanisagar Township (Amendment) Act, 1972 (Tamil Nadu Act 6 of 1973).

10. These words were substituted for the word Madras by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.

11. This word was substituted for the words and letters notification in the Fort St. George Gazette by section 2 of the Mettur Township, Courtallam Township and Bhavanisagar Township (Amendment), Act, 1972 (Tamil Nadu Act 6 of 1973).

12. This expression was substituted for the expression State of Madras by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.

13. This sub-section was omitted by section 5 of the Mettur Township, Courtallam Township and Bhavaaisagar Township (Amendment) Act, 1972 (Tamil Nadu Act 6 of 1973).

14. This section was omitted by section 6, ibid.