Tamil nadu act 057 of 1979 : Madras City Municipal Corporation (Second Amendment) Act, 1979

Preamble

Madras City Municipal Corporation (Second Amendment) Act, 1979*

[Tamil Nadu Act No. 57 of 1979]*[5th December, 1979]

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 Thirtieth Year of the Republic of India as follows:-

* For Statement of Objects and Reasons, see Tamil Nadu Government Gazette Extraordinary, dated the 30th October, 1979, Part IV-Section 1, Page 396.

* Received the assent of the Governor on the 5th December 1979, first published in the Tamil Nadu Government Gazette Extraordinary on the 5th December 1979 (Karthigai 19, Chitharthi (2010-Tiruvalluvar Andu)).

Section 1. Short title and commencement

1. Short title and commencement.- (1) This Act may be called the Madras City Municipal Corporation (Second Amendment) Act, 1979.

(2) It shall be deemed to have come into force on the 30th May, 1979.

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),-

(i) for the words "within a period of four years and six months", the words "within a period of five years and six months" shall be substituted;

(ii) in the second proviso, for the words "not exceeding three months", the words "not exceeding six months" shall be substituted;

Section 3. [Repeal]

3. [Repeal].- (1) The Madras City Municipal Corporation (Amendment) Ordinance, 1979 (Tamil Nadu Ordinance 7 of 1979), is hereby repealed.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 principal Act, as amended by this Act.

SECTIONS