Preamble
Madurai City Municipal Corporation (Amendment) Act, 1985*
| [Tamil Nadu Act No. 8 of 1985] | [1st April, 1985] |
An Act further to amend the Madurai City Municipal Corporation Act, 1971
Be it enacted by the Legislature of the State of Tamil Nadu in the Thirty-sixth Year of the Republic of India as follows:-
Section 1. Short title and commencement
1. Short title and commencement.- (1) This Act may be called the Madurai City Municipal Corporation (Amendment) Act, 1985.
(2) It shall be deemed to have come ??? 29th July, 1984.
Section 2. Amendment of section 62-A Tamil Nadu Act 15
2. Amendment of section 62-A Tamil Nadu Act 15.- ??? For sub-section (1) of section 62-A of the Madurai ??? Corporation Act, 1971 (Tamil Nadu Act 15 ???) following sub-section shall be substituted, namely:-
"(1) Notwithstanding anything contained in ??? sub-section (1) of section 62, the Special Officer appointed ??? sub-section (1) of section 48-A shall cause arrangements for ??? to be conducted so that the newly elected councillors may ??? office on a day within a period of one year from the date, appointment of the Special Officer."