Tamil Nadu District Municipalities (Amendment) Act, 1998*
| [Tamil Nadu Act No. 9 of 1998] | [26th April, 1998] |
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-ninth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 26th April, 1998 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, 1998.
(2) It shall be deemed to have come into force on the 19th day of December, 1997.
2. Amendment of section 375.- In section 375 of the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1994) (hereinafter referred to as the principal Act), in sub-section (2), for the expression "31st day of December, 1997", the expression "30th day of June, 1998" shall be substituted.
3. Repeal and saving.- (1) The Tamil Nadu District Municipalities (Fourth Amendment) Ordinance, 1997 (Tamil Nadu Ordinance 10 of 1994), is hereby repealed.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.