Madras City Municipal Corporation (Amendment) Act, 1983*
| [Tamil Nadu Act No. 13 of 1983]* | [17th March, 1983] |
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-forth Year of the Republic of India as follows:-
* For Statement of Objects and Reasons, See Tamil Nadu Government Gazette Extraordinary, dated the 4th March, 1983, Part IV-Section 1, pages 103-404.
* Received the assent of the Governor on the 14th March, 1983, first published in the Tamil Nadu Government Gazette Extraordinary on the 17th March, 1983 (Pangunj 3, Thwthubi, Thiruvalluyar Aandu-2014)
1. Short title and commencement.- (1) This Act may be called the Madras City Municipal Corporation (Amendment) Act, 1983.
(2) It shall come into fores 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 eight years and six months", the words "within a period of nine years and six months" shall be substituted.