Madras City Municipal Corporation (Amendment) Act, 1979*
| [Tamil Nadu Act No. 8 of 1979]* | [21st March, 1979] |
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 Thirtieth Year of the Republic of India as follows:-
* For Statement of Objects and Reasons, see Tamil Nadu Government Gazette Extraordinary, dated the 15th February, 1979, Part IV-Section 1, Pages 13-14.
* Received the assent of the Governor on the 20th March 1979, first published in the Tamil Nadu Government Gazette Extraordinary on the 21st March 1979 (Panguni 1, Kalayukti (2010-Tiruvalluvar Aandu)
1. Short title and commencement.- (1) This Act may be called the Madras City Municipal Corporation (Amendment) Act, 1979.
(2) It shall be deemed to have come into force on the 27th November, 1978.
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) (hereinafter referred to as the principal Act), in sub-section (1),-
(i) for the words "within a period of four years", the words "within a period of four years and six months" shall be substituted;
(ii) in the second proviso, for the words "not exceeding six months", the words "not exceeding three months" shall be substituted.
3. [Repeal].- (1) The Madras City Municipal Corporation (Second Amendment) Ordinance, 1978 (Tamil Nadu Ordinance 18 of 1978), is hereby repealed.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.