Madras City Municipal Corporation (Amendment) Act, 1981*
| [Tamil Nadu Act No. 17 of 1981]* | [21st March, 1981] |
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-second Year of the Republic of India as follows:-
* For Statement of Objects and Reasons, see Tamil Nadu Government Gazette Extraordinary, dated the 2nd March, 1981, Part IV-Section 1, pages 135-136.
* Received the assent of the Governor on the 19th March, 1981, first published in the Tamil Nadu Government Gazette Extraordinary on the 21st March, 1981 (Panguni 8, Rowthiri-2012-Thiruvalluvar Aandu).
1. Short title and commencement.- (1) This Act may be called the Madras City Municipal Corporation (Amendment) Act, 1981.
(2) It shall come into force at once.
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), for the words "within a period of six years and six months", the words "within a period of seven years and six months" shall be substituted.