Madurai City Municipal Corporation (Second Amendment) Act, 1985*
| [Tamil Nadu Act No. 31 of 1985] | [20th July, 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:-
* Received the assent of the Governor on the 20th July, 1985 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title and commencement.- (1) This Act may be called the Madurai City Municipal Corporation (Second Amendment) Act, 1985.
(2) It shall come into force at once.
2. Amendment of section 62-A, Tamil Nadu Act 15 of 1971.- In sub-section (1) of section 62-A of the Madurai City Municipal Corporation Act, 1971 (Tamil Nadu Act 15 of 1971), for the expression "within a period of one year", the expression "within a period of one year and six months" shall be substituted.