Tamil nadu act 019 of 1980 : Madras City Municipal Corporation (Amendment) Act, 1980

Preamble

Madras City Municipal Corporation (Amendment) Act, 1980*

[Tamil Nadu Act No. 19 of 1980]*[28th July, 1980]

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-first Year of the Republic of India as follows:-

* For Statement of Objects and Reasons, see Tamil Nadu Government Gazette Extraordinary, dated the 26th June, 1980, Part IV-Section 1, pages 104-105.

* Received the assent of the Governor on the 28th July, 1980 first published in the Tamil Nadu Government Gazette Extraordinary on the 28th July 1980 (Adi 13, Romhiri-2011-Thiruvalluvar Aandu).

Section 1. Short title and commencement

1. Short title and commencement.- (1) This Act may be called the Madras City Municipal Corporation (Amendment) Act, 1980.

(2) It shall be deemed to have come into force on the 30th May, 1980.

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) (hereinafter referred to as the principal Act) in sub-section (1), for the words within a period of five years and six months", the words "within a period of six years and six months" shall be substituted.

Section 3. [Repeal]

3. [Repeal].- (1) The Madras City Municipal Corporation (Amendment) Ordinance, 1980 (Tamil Nadu Ordinance 6 of 1980), is hereby repealed.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 corresponding provisions of the principal Act, as amended by this Act.

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