Karnataka Municipal Corporations (Second Amendment) Act, 2000*
| [Karnataka Act No. 9 of 2001] | [7th April, 2001] |
An Act further to amend the Karnataka Municipal Corporations Act, 1976.
Whereas it is expedient further to amend the Karnataka Municipal Corporations Act, 1976 (Karnataka Act 14 of 1977) for the purpose hereinafter appearing;
Be it enacted by the Karnataka Legislature in the fifty first year of the Republic of India as follows:-
* Received the assent of the Governor on the 7th day of April, 2001 and First Published in the Karnataka Gazette Extra-ordinary on the 7th day of April, 2001
STATEMENT OF OBJECTS AND REASONS
(As appended to at one time of introduction)
Convening, holding or attending any public meeting within twenty four hours before the date of commencement of poll is prohibited in section 41 of the Karnataka Municipal Corporations Act, 1976. It is proposed to make if forty eight hours on par with the provisions of section 35 of Karnataka Panchayat Raj Act, 1993.
Hence the Bill.
1. Short title and commencement.- (1) This Act may be called the Karnataka Municipal Corporations (Second Amendment) Act, 2000.
(2) It shall be deemed to have come into force with effect from the Ninth day of January, 2001
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.
3. Repeal and Saving.- (1) the Karnataka Municipal Corporations (Amendment) Ordinance, 2001 (Karnataka Ordinance No. 2 of 2001) is hereby repealed.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."