Tamil nadu act 014 of 1987 : Tamil Nadu Municipal Corporation Laws (Amendment) Act, 1987

Preamble

Tamil Nadu Municipal Corporation Laws (Amendment) Act, 1987*

[Tamil Nadu Act No. 14 of 1987][25th May, 1987]

An Act further to amend the laws relating to the Municipal Corporations in the State of Tamil Nadu.

Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Thirty-eighth Year of the Republic of India as follows:-

* Received the assent of the Governor on the 25th May, 1987 and published in the Tamil Nadu Government Gazette, Extraordinary.

Section 1. Short title and commencement

PART I

PRELIMINARY

1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Municipal Corporation Laws (Amendment) Act, 1987.

(2) It shall come into force at once.

Section 2. Amendment of section 55-B, Tamil Nadu Act IV of 1919

PART II

AMENDMENT TO THE MADRAS CITY MUNICIPAL CORPORATION ACT, 1919

2. Amendment of section 55-B, Tamil Nadu Act IV of 1919.- In section 55-B of the Madras City Municipal Corporation Act, 1919 (Tamil Nadu Act IV of 1919), in sub-section (1), for the words "within a period of twelve years and six months", the words "within a period of thirteen years and six months" shall be substituted.

Section 3. Amendment of section 62-A, Tamil Nadu Act 15 of 1971

PART III

AMENDMENT TO THE MADURAI CITY MUNICIPAL CORPORATION ACT, 1971

3. Amendment of section 62-A, Tamil Nadu Act 15 of 1971.- In sub-section (1), of section 62-A of the Madurai City Municipal Corporation Act, 1971 (Tamil Nadu Act 15 of 1971), for the words "within a period of three years" the words "within a period of ???

Section 4. Amendment of Schedule VII to Tamil Nadu Act 25 of 1981

PART IV

AMENDMENT TO THE COIMBATORE CITY MUNICIPAL CORPORATION ACT, 1981

4. Amendment of Schedule VII to Tamil Nadu Act 25 of 1981.- In Schedule VII to the Coimbatore City Municipal Corporation Act, 1981 (Tamil Nadu Act 25 of 1981), in sub-rule (a) of rule 4, for the words "within a period of six years", the words "within a period of seven years" shall be substituted.