Tamil nadu act 007 of 1922 : Madras City Municipal (Amendment) Act, 1922

Preamble

[Madras City Municipal (Amendment) Act, 1922]*

1[Tamil Nadu Act No. 7 of 1922]2[16th May, 1922]

An Act to amend the Madras City Municipal Act, 1919*.

Whereas it is expedient further to amend the Madras City Municipal Act, 1919 1([Tamil Nadu] Act IV of 1919)*; It is hereby enacted as follows:-

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, which came into force on the 14th January, 1969.

2 For Statement of Objects and Reasons, see Fort St. George Gazette, dated the 7th February, 1922, page 4.

* The short title of this Act has now been amended as the City Municipal Corporation Act, 1919.

* Received the assent of the Governor on the 24th March, 1922 and that of the Governor-General on the 26th April, 1922; the assent of the Governor-General was first published in the Fort St. George Gazette of the 16th May, 1922

Section 1

1.- (1) This Act may be called the Madras City Municipal (Amendment) Act, 1922.

(2) Section 4 shall be deemed to have been in force, from the 1st October, 1919.

(3) In this Act the expression "Principal Act" means the Madras City Municipal Act, 1919 1([Tamil Nadu] Act IV of 1919).*

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, which came into force on the 14th January, 1969.

* The short title of this Act has now been amended as the City Municipal Corporation Act, 1919.

Section 2. Tamil Nadu Act IV of 1919

3[2. Tamil Nadu Act IV of 1919 [* * *]

3 Sections 2 and 3 were repealed by the Madras Repealing Act, 1936 (Madras Act VI of 1937).

Section 3. [Omitted]

3. [Omitted]- 3[* * *]

3 Sections 2 and 3 were repealed by the Madras Repealing Act, 1936 (Madras Act VI of 1937).

Section 4. Amendment of rule 5(b) in Part I of Schedule V

4. Amendment of rule 5(b) in Part I of Schedule V.- (Not printed as the amendments have been carried out in the Principal Act).

SECTIONS