Madras City Municipal Corporation, Tamil Nadu District Municipalities and Tamil Nadu Panchayats (Amendment) Act, 1976*
| [Tamil Nadu Act No. 22 of 1976]* | [1st June, 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, the Tamil Nadu District Municipalities Act, 1920 and the Tamil Nadu Panchayats Act, 1958.
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 1st June, 1976, Part IV-Section 2, Pages 207-208.
* Received the assent of the President on the 31st May, 1976, first published in the Tamil Nadu Government Gazette Extraordinary on the 1st June, 1976 (Vaikasi 19, Nala (2007-Tiruvalluvar Andu)).
1. Short title and commencement.- (1) This Act may be called the Madras City Municipal Corporation, Tamil Nadu District Municipalities and Tamil Nadu Panchayats (Amendment) Act, 1976.
(2) It shall come into force on such date as the State Government may, by notification, appoint.
2. Amendment of Tamil Nadu Act IV of 1919.- In the Madras City Municipal Corporation Act, 1919 (Tamil Nadu Act IV of 1919), in section 135, in clause (b), for items (i), (ii) and (iii) and the entries relating thereto, the following shall be substituted, namely:-
| "(i) Sale of immovable property. | The market value of the property property as set forth in the instrument, and in a case where the market value is finally determined by any authority under section 47-A of the Indian Stamp Act, 1899 (Central Act II of 1899), the market value as so determined by such authority. |
| (ii) Exchange of immovable property. | The market value of the property of the greater value as set forth in the instrument, and in a case where the market value is finally determined by any authority under section 47-A of the Indian Stamp Act, 1899 (Central Act II of 1899), the market value as so determined by such authority. |
| (iii) Gift of immovable property. | The market value of the property as set forth in the instrument, and in a case where the market value is finally determined by any authority under section 47-A of the Indian Stamp Act, 1899 (Central Act II of 1899), the market value as so determined by such authority". |
3. Amendment of Tamil Nadu Act V of 1920.- In the Tamil Nadu District Municipalities Act, Act, 1920 (Tamil Nadu Act V of 1920), in section 116-A, in clause (b), for items (i), (ii) and (iii) and the entries relating thereto, the following shall be substituted, namely:-
| "(i) Sale of immovable property. | The market value of the property as set forth in the instrument, and in a case where the market value is finally determined by any authority under section 47-A of the Indian Stamp Act, 1899 (Central Act II of 1899), the market value as so determined by such authority. |
| (ii) | Exchange of immovable. The market value of the property property of the greater value as set forth in the instrument, end in a case where the market value is finally determined by any authority under section 47-A of the Indian Stamp Act, 1899 (Central Act II of 1899), the market value as so determined by such authority. |
| (iii) Gift of immovable property. | The market value of the property as set forth in the instrument, and in a case where the market value is finally determined by any authority under section 47-A of the Indian Stamp Act, 1899 (Central Act II of 1899), the market value as so determined by such authority". |
4. [Omitted]- 1[* * *]
1 The amendments made by this section have already been incorporated in the principal Act, namely, the Tamil Nadu Panchayats Act, 1958 (Tamil Nadu Act XXXV of 1958).