Tamil Nadu District Municipalities (Amendment) Act, 1987*
| [Tamil Nadu Act No. 23 of 1987] | [10th June, 1987] |
An Act further to amend the Tamil Nadu District Municipalities Act, 1920.
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Thirty-eighth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 10th June, 1987 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, 1987.
(2) It shall come into force at once.
2. Insertion of new section 162-A, Tamil Nadu Act V of 1920.- In the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920) hereinafter referred to as the principal Act;, after section 162, the following section shall be inserted, namely:-
"162-A. Planting and preservation of avenue trees.- The municipal council shall, at the cost of the municipal fund cause trees to be planted at all convenient places on the sides of all public streets and make adequate arrangements to preserve such trees.".
3. Amendment of section 191, Tamil Nadu Act V of 1920.- In section 191 of the principal Act, in sub-section (3), after clause (e) the following cause shall be inserted, namely:-
"(ee) number of trees to be planted and preserved around a building;".
4. Amendment of Schedule IV, Tamil Nadu Act V of 1920.- In Schedule IV, in rule 43, in sub-rule (1), after clause (f), the following clause shall be inserted, namely:-
"(ff) planting and preservation of trees in public streets and places;