Karnataka Municipal Corporations (Amendment) Ordinance, 2001*
| [Karnataka Ordinance No. 2 of 2001] | [9th January, 2001] |
An Ordinance further to amend the Karnataka Municipal Corporations Act, 1976.
Whereas the Karnataka Legislative Council is not in session and the Governor of Karnatak is satisfied that the circumstances exist which render it necessary for her to take immediate action further to amend the Karnataka Municipal Corporations Act, 1976 (Karnataka Act 14 of 1977) for the purposes hereinafter appearing;
Now, therefore, in exercise of the powers conferred by clause (1) of Article 213 of the Constitution of India, the Governor of Karnataka is pleased to promulgate the following Ordinance, namely:-
* (Promulgated by the Governor of Karnataka in the 51st year of the Republic of India and first published in the Karnataka Gazette Extraordinary on the 9th day of January, 2001)
1. Short title and commencement.- (1) This Ordinance may be called the Karnataka Municipal Corporations (Amendment) Ordinance, 2001.
(2) It shall come into force at once.
2. Amendment of Section 41.- In section 41 of the Karnataka Municipal Corporations Act, 1976 (Karnataka Act 14 of 1977),-
(1) in the heading, for the words "on the day preceding" the words "two days before" shall be substituted;
(2) in sub-section (1), for the words "twenty four hours" the words "forty eight hours" shall be substituted.