Tamil Nadu District Municipalities (Amendment) Act, 1986*
| [Tamil Nadu Act No. 2 of 1986] | [13th January, 1986] |
An Act further to amend the Tamil Nadu, District Municipalities Act, 1920.
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 13th January, 1986 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu District Municipalities (Amendment) Act, 1986.
(2) It shall come into force at once.
2. Amendment of section 8, Tamil Nadu Act V of 1920.- In section 8 of the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920) (hereinafter referred to as the principal Act), in sub-section (1), for the expression "four years", the expression "three years" shall be substituted.
3. Amendment of section 368, Tamil Nadu Act V of 1920.- in section 368 of the principal Act, in sub-section (5), for the expression "four years", the expression "three years" shall be substituted.