Tamil nadu act 008 of 1991 : Tamil Nadu Municipal Corporation Laws (Amendment) Act, 1991

Preamble

Tamil Nadu Municipal Corporation Laws (Amendment) Act, 1991*

[Tamil Nadu Act No. 8 of 1991][8th February, 1991]

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 Forty-first Year of the Republic of India as follows:-

* Received the assent of the Governor on the 8th February, 1991 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, 1991.

(2) It shall be deemed to have come into force on the 26th September, 1990.

Section 2. Amendment of Section 55-B

PART II

AMENDMENT TO THE MADRAS CITY MUNICIPAL CORPORATION ACT, 1919

2. Amendment of Section 55-B.- In sub-section (1) of section 55-B of the Madras City Municipal Corporation Act, 1919 (Tamil Nadu Act IV of 1919), for the expression "30th day of September, 1990", the expression "30th day of April, 1991" shall be substituted.

Section 3. Amendment of Section 62-A

PART III

AMENDMENT TO THE MADURAI CITY MUNICIPAL CORPORATION ACT, 1971

3. Amendment of Section 62-A.- In sub-section (1) of section 62-A of the Madurai City Municipal Corporation Act, 1971, for the expression "30th day of September, 1990", the expression "30th day of April, 1991" shall be substituted.

Section 4. Amendment of Schedule VIII

PART IV

AMENDMENT TO THE COIMBATORE CITY MUNICIPAL CORPORATION ACT, 1981

4. Amendment of Schedule VIII.- 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 expression 30th day of September, 1990 the expression "30th day of April, 1991" shall be substituted.

Section 5. Repeal and Savings

5. Repeal and Savings.- (1) The Tamil Nadu Municipal Corporation Laws (Third Amendment) Ordinance, 1990 (Tamil Nadu Ordinance 4 of 1990) is hereby repealed.

(2) Notwithstanding such repeal, anything done or any action taken under the Madras City Municipal Corporation Act, 1919 (Tamil Nadu Act IV of 1919) or the Madurai City Municipal Corporation Act, 1971 (Tamil Nadu Act 15 of 1971) or the Coimbatore City Municipal Corporation Act, 1981 (Tamil Nadu Act 25 of 1981), as amended by the said Ordinance, shall be deemed to have been done or taken under the Madras City Municipal Corporation Act, 1919 (Tamil Nadu Act IV of 1919) or the Madurai City Municipal Corporation Act, 1971 (Tamil Nadu Act 15 of 1971) or the Coimbatore City Municipal Corporation Act, 1981 (Tamil Nadu Act 25 of 1981) as amended by this Act.