Tamil nadu act 010 of 1978 : Madras City Municipal Corporation (Amendment) Act, 1978

Preamble

Madras City Municipal Corporation (Amendment) Act, 1978*

[Tamil Nadu Act No. 10 of 1978]*[31st January, 1978]

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 Twenty-eighth Year of the Republic of India as follows:-

* For Statement of Objects and Reasons, see Tamil Nadu Government Gazette Extraordinary, dated the 1st September, 1978, Part IV-Section 1, Page 419.

* Received the assent of the Governor on the 30th January, 1978, first published in the Tamil Nadu Government Gazette Extraordinary on the 31st January 1978 (Thai 18, Pinkala (2009-Tiruvalluvar Andu)

Section 1. Short title and commencement

1. Short title and commencement.- (1) This Act may be called the Madras City Municipal Corporation (Amendment) Act, 1978.

(2) It shall be deemed to have come into force on the 29th day of November, 1977.

Section 2. Amendment of section 55-B, Tamil Nadu Act IV of 1919

2. Amendment of section 55-B, Tamil Nadu Act IV of 1919.- In section 55-B of the Madras City Municipal Corporation Act, 1919 (Tamil Nadu Act IV of 1919), in sub-section (1),-

(i) for the words "within a period of three years", the words "within a period of four years" shall be substituted;

(ii) after the proviso, the following proviso shall be added, namely:-

"Provided further that the State Government may, by notification, for sufficient cause direct that the period specified in sub-section (1) shall be reduced by such period, not exceeding six months, as may be specified in such notification."

Section 3. [Repeal]

3. [Repeal].- 1[* * *]

1 The Madras City Municipal Corporation (Amendment) Ordinance, 1977 (Tamil Nadu Ordinance 4 of 1977), is hereby repealed.

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