Madras City Municipal Corporation (Second Amendment) Act, 1976*
| [Tamil Nadu Act No. 42 of 1976]* | [29th November, 1976] |
Enacted by the President in the Twenty-seventh Year of the Republic of India.
An Act further to amend the Madras City Municipal Corporation Act, 1919.
In exercise of the powers conferred by section 3 of the Tamil Nadu State Legislature (Delegation of Powers) Act, 1976 (41 of 1976), the President is pleased to enact as follows:-
* For Reasons for the enactment, See Tamil Nadu Government Gazette Extraordinary, dated the 29th November, 1976, Part IV-Section 2, Pages 348-349.
* Received the assent of the President on the 28th November, 1976, first published in the Tamil Nadu Government Gazette Extraordinary on the 29th November, 1976 (Karthigai 14, Nala (2007-Tiruvalluvar Andu).
1. Short title.- This Act may be called the Madras City Municipal Corporation (Second Amendment) Act, 1976.
2. Amendment of section 55-B.- 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 two years", the words "within a period of three years" shall be substituted.