Tamil Nadu District Municipalities (Second Amendment) Act, 1997*
| [Tamil Nadu Act No. 57 of 1997] | [1st November, 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 1st November, 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 (Second Amendment) Act, 1997.
(2)(a) Sub-clause (a) of clause (1) of section 2 and sub-sections (1) and (2) of section 4 shall be deemed to have come into force on the 19th day of June, 1997.
(b) Sub-clause (b) of clause (1) of section 2 shall be deemed to have come into force on the 4th day, of August, 1997.
(c) Clause (2) of section 2 shall be deemed to have come into force on the 13th day of August, 1997.
(d) Sub-sections (3) and (4) of section 4 shall be deemed to have come into force, on, the 30th day of September, 1997.
2. Amendment of section 375.- In section 375 of the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920) (hereinafter referred to as the principal Act),-
(1) in sub-section (2),-
(a) for the expression "30th day of June, 1997", the expression "3rd day of August, 1997" shall be substituted;
(b) the expression "and Yercaud Town Panchayat" shall be omitted;
(2) for sub-section (2), the following sub-section shall be substituted, namely:-
"(2) The Special Officers appointed under sub-section (1) in respect of Courtallam and Bhavanisagar Municipalities and holding office as such immediately before the 13th day of August, 1997, shall be deemed to have been appointed as Special Officers under sub-section (1) with effect on an from the 13th day of August, 1997 in respect of Courtallam and Bhavanisagar town panchayats and such Special Officers shall continue to hold office upto the 31st day of December, 1997 or for such shorter period as the State Government may, by notification, specify in this behalf.".
3. Validation of things done or action taken by the Special Officers.- Anything done or any action taken by the Special Officers deemed to have been appointed under sub-section (2) of section 375 of the principal Act, as amended by this Act, on of after the 13th day of August, 1997 and before the 30th day of September, 1997, shall, for all purposes, be deemed to by and to have always been, validly done or taken in accordance with law and shall not be liable to be questioned in any court of law.
4. Repeal and saving.- (1) The Tamil Nadu District Municipalities (Second Amendment) Ordinance, 1997 (Tamil Nadu Ordinance 5 of 1997), is hereby repeated.
(2) Notwithstanding the repeal under sub-section (1), anything done or any action taken under the principal Act, as amended by the said Ordinance, with effect on and from the 19th day of June, 1997, shall be deemed, to have been done or taken binder the principal Act, as amended by this Act.
(3) The Tamil Nadu District Municipalities (Third Amendment) Ordinance, 1997 (Tamil Nadu Ordinances of 1997), is hereby repealed.
(4) Notwithstanding the repeal under sub-section (3), anything done or any action taken under the principal Act, as amended by the said Ordinance, with effect on and from the 30th day of September, 1997, shall be deemed to have been, done or taken under the principal Act, as amended by this Act.