Madras City Municipal Corporation (Amendment) Act, 1882*
| [Tamil Nadu Act No. 18 of 1982]* | [31st March, 1982] |
An Act further to amend the Madras City Municipal Corporation Act, 1919.
Be it enacted by the Legislature of the State of Tamil Nadu in the Thirty-third Year of the Republic of India as follows:-
* For Statement of Objects and Reasons, see Tamil Nadu Government Gazette Extraordinary, dated the 18th March, 1982, Part IV-??? Pages 120-121.
* Received the assent of the Governor on the 31st March, 1982, first published in the Tamil Nadu Government Gazette Extraordinary on the 31st March, 1982 (Panguni 18, Thunmathi-Thiruvaltuvar Aandu-2013).
1. Short title and commencement.- (1) This Act may be called the Madras City Municipal Corporation (Amendment) Act, 1982.
(2) It shall come into force at once.
2. Amendment of section 55-B, Tamil Nadu Act V of 1919.- In section 55-B of the Madras City Municipal Corporation Act, 1919 (Tamil Nadu Act IV of 1919), in sub-section (1), for the words "within a period on seven years and six months", the words "within a period of eight years and six months" shall be substituted.