Tamil Nadu District Municipalities (Amendment) Act, 1997*
| [Tamil Nadu Act No. 2 of 1997] | [14th February, 1997] |
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 Forty-eighth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 14th February, 1997 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 Short title and (Amendment) Act, 1997.
(2) It shall be deemed to have come into force on the 24th day of October, 1996.
2. Amendment of section 217-P.- In section 217-P of the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920) (hereinafter referred to as the principal Act), after sub-section (2), the following sub-section shall be added, namely:-
"(3)(a) Whenever any power is delegated under sub-section (1) to the Collector of any district, the State Government may, notwithstanding anything contained in sub-section (3) of section 217-C, constitute for such district a Committee called the Committee for Architectural and Aesthetic Aspects for all the hill stations in that district with such number of officials and non-officials and non-officials and having such qualification as may be prescribed.
(b) The terms of office of the non-official members of a Committee constituted under clause (a) and other matters relating to the conduct of the meeting of the said Committee including the allowances payable to the non-official members shall be such as may be prescribed.
(c) The provisions of sub-sections (4) and (5) of section 217-C shall, as far as may be, apply in relation to a Committee constituted under this sub-section, as they apply in relation to the Committee constituted under clause (a) of sub-section (3) of section 211-C,",
3. Disposal of pending application.- Notwithstanding anything contained in the principal Act or the rules made thereunder, every application for grant of a licence for the construction or reconstruction of a building pending, under section 217-C of the principal Act, before the executive authority of a hill station situated in a district in respect of which any power has been delegated to the Collector under section 217-P of the principal Act, on the date of the publication of the Tamil Nadu District Municipalities (Amendment) Act, 1997 in the Tamil Nadu Government Gazette shall be disposed of in accordance with the provisions of the principal Act. As amended by this Act,
4. Tamil Nadu Ordinance 6 of 1996 Repeal and saving.- (1) The Tamil Nadu District Municipalities (Amendment) Ordinance 1996 is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the principal Act, as amended by the said Ordinance, shall be deemed to have been done or taken under the principal Act, as amended by this Act,