Tamil Nadu District Municipalities (Third Amendment and Validation) Act, 1998*
| [Tamil Nadu Act No. 52 of 1998] | [22nd December, 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 22nd December, 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 (Third Amendment and Validation) Act, 1998.
(2) Sections 2 and 3 shall be deemed to have come into force on the 20th day of August, 1997.
2. Amendment of section 40-A.- In the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920) (hereinafter referred to as the principal Act), in section 40-A, for the expression "Regional Inspector of Municipalities" wherever it occurs, the expression "Regional Director of Municipal Administration" shall be substituted.
3. Amendment of section 40-B.- In section 40-B of the principal Act,-
(a) for the expression "Regional Inspector of Municipalities", the expression "Regional Director of Municipal Administration" shall be substituted.
(b) for the expression "Regional Inspector" wherever it occur the expression" Regional Director" shall be substituted.
4. Validation.- Notwithstanding anything contained in the principal Act; or in any other law for the time being in force or in any judgement, decree or order of any court, tribunal or other authority, all acts done or proceedings taken by the Regional Director of Municipal Administration under the principal Act, on or after the 20th day of August, 1997 and before the date of publication of this Act in the Tamil Nadu Government Gazette shall, for all purposes be deemed to be, and to have always been, validly done or taken in accordance with law, as if the principal Act, as amended by this Act, had been in force at all material times when such acts or proceedings were done or taken and no suit or other legal proceeding shall be maintained or continued against the Regional Director of Municipal Administration?whatsoever on the ground that such Acts or proceedings were not done or taken in accordance with law.