Tamil Nadu District Municipalities (Amendment) Act, 1989*
| [Tamil Nadu Act No. 4 of 1989] | [25th February, 1989] |
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 Fortieth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 25th February, 1989 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, 1989.
(2) It shall come into force at once.
2. Amendment of section 8.- 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 words "three years the words "five years" shall be substituted.
3. Amendment of section 368.- In section 368 of the principal Act, in sub-section (5), for the words "three years", the words "five years" shall be substituted.
4. Extension of term of office of the Chairman and the Councilors of Municipal Council holding office as such on on the date of commencement of this Act.- Notwithstanding anything contained in the principal Act as amended by this Act, the term of office of the Chairman and the councilors of every Municipal Council holding office as such on the date of commencement of this Act shall extend upto the noon on the 3rd March, 1991.