Madras City Municipal Corporation (Amendment) Act, 1986*
| [Tamil Nadu Act No. 5 of 1986] | [8th February, 1986] |
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-seventh Year of the Republic of India as follows:-
* Received the assent of the Governor on the 8th February, 1986 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title and commencement.- (1) This Act may be called the Madras City Municipal Corporation (Amendment) Act, 1986.
(2) It shall be deemed to have come into force on the 27th November, 1985.
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 Apt), in sub-section (1), for the words "within a period of eleven years", the words "within a period of eleven years and six mouths" shall be substituted.
3. Repeal and saving.- (1) The Madras City Municipal Corporation (Second Amendment) Ordinance, 1985 (Tamil Nadu Ordinance 8 of 1985) is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the principal Act, as tended by the said Ordinance, shall be deemed to have been done or taken under the principal Act, as amended by this Act.