Tamil Nadu District Municipalities (Amendment) Act, 2004*
| [Tamil Nadu Act No. 22 of 2004] | [5th August, 2004] |
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 Fifty-fifth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 5th August, 2004 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, 2004.
(2) It shall be deemed to have come into force on the 14th day of June, 2004.
2. Substitution of expressions in 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),-
(a) for the expression "town panchayat", wherever it occurs, the expression "Third Grade municipality" shall be substituted;
(b) for the expression "panchayat town", wherever it occurs, the expression "transitional area" shall be substituted;
(c) for the expression "TOWN PANCHAYATS", wherever it occurs, the expression "THIRD GRADE MUNICIPALITIES" shall be substituted;
(d) for the expression "town panchayats", wherever it occurs, the expression "Third Grade municipalities" shall be substituted;
(e) for the expression "panchayat towns", wherever it occurs, the expression "transitional areas" shall be substituted.
3. Amendment of section 3-B.- In section 3-B of the principal Act,-
(a) in sub-section (1), in clause (a), for the expression "population estimated at not less than five thousand and an annual income of not less than one lakh of rupees", the expression "population estimated at not less than thirty thousand" shall be substituted;
(b) in sub-section (3), for the expression "five thousand", wherever it occurs, the expression "thirty thousand" shall be substituted.
4. Amendment of section 4.- In section 4 of the principal Act, after sub-section (5), the following sub-section shall be added, namely:-
"(6) The State Government may, by notification, classify municipalities into Special Grade, Selection Grade, First Grade and Second Grade, for the purpose of effective administration of the said municipalities, in accordance with such norms as may be prescribed."
5. Repeal and saving.- (1) The Tamil Nadu District Municipalities (Amendment) Ordinance, 2004 (Tamil Nadu Ordinance 7 of 2004) is hereby repealed.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.