Madras Metropolitan Water Supply and Sewerage (Amendment) Act, 1996*
| [Tamil Nadu Act No. 35 of 1996] | [11th September, 1996] |
An Act further to amend the Madras Metropolitan Water Supply and Sewerage Act, 1978
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Forty-seventh year of the Republic of India as follows:-
* Received the assent of the Governor on the 11st September, 1996 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title and commencement.- (1) This Act may be called the Madras Metropolitan Water Supply and Sewerage (Amendment) Act, 1996.
(2) Section 2 shall be deemed to have come into force on the 8th day of July, 1996 and the rest of this Act shall come into force at once.
2. Omission of section 40-A.- In the Madras Metropolitan Water Supply and Sewerage Act, 1978 (Tamil Nadu Act ??? of 1978) hereinafter referred to as the principal ??? section 40-A shall be omitted.
3. Amendment of section 45.- In section 45 of the principal Act, in sub-section (1), clause (a) shall be omitted.
4. Amendment of section 56.- In section 56 of the principal Act, in sub-section (1), clause (a) shall be omitted.