Preamble
Madras City Municipal Corporation (Amendment) Act, 1976*
| [Tamil Nadu Act No. 13 of 1976]* | [17th April, 1976] |
Enacted by the President in the Twenty-seventh Year of the Republic of India.
An Act further to amend the Madras City Municipal Corporation Act, 1919.
In exercise of the powers conferred by section 3 of the Tamil Nadu State Legislature (Delegation of Powers) Act, 1976 (41 of 1976), the President is pleased to enact as follows:-
Section 1. Short title and commencement
1. Short title and commencement.- (1) This Act may be called the Madras City Municipal Corporation (Amendment) Act, 1976.
(2) It shall be deemed to have come into force on the 29th day of November, 1975.
Section 2. Amendment of section 55-B
2. Amendment of section 55-B.- In section 55-B of the Madras City Municipal Corporation Act, 1919 (Tamil Nadu Act IV of 1919) (hereinafter referred to as the principal Act), in sub-section (1), for the words "within a period of one year", the words "within a period of two years" shall be substituted.
Section 3. Repeal and saving
3. Repeal and saving.- (1) The Madras City Municipal Corporation (Amendment) Ordinance, 1976 (Tamil Nadu Ordinance 5 of 1976), is hereby repealed.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.