Tamil Nadu Municipal Corporation Laws (Fourth Amendment) Act, 1989*
| [Tamil Nadu Act No. 34 of 1989] | [17th February, 1989] |
An Act further to amend the Laws relating to the Municipal Corporation in the State of Tamil Nadu.
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fortieth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 17th February, 1989 and published in the Tamil Nadu Government Gazette, Extraordinary.
PART I
PRELIMINARY
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Municipal Corporation Laws (Fourth Amendment) Act, 1989.
(2) It shall be deemed to have come into force on the 29th September, 1989.
PART II
AMENDMENT TO THE MADRAS CITY MUNICIPAL CORPORATION ACT, 1919
2. Amendment of election 55-B.- In sub-section (1) of section 55-B of the Madras City Municipal Corporation Act, 1919 (Tamil Nadu Act of 1919), for the expression "30th day of September, 1989", the expression "31st day of March, 1990" shall be substituted.
PART III
AMENDMENT TO THE MADURAI CTTY MUNICIPAL CORPORATION ACT, 1971
3. Amendment of section 62-A.- In subjection (1) of section 62-A of the Madurai City Municipal Corporation Act, 1971 (Tamil Nadu Act of 1971), for the expression "30th day of September, 1989" the expression "31st day of March, 1990" shall be substituted.
PART IV
AMENDMENT TO THE COIMBATORE CITY MUNICIPAL CORPORATION ACT, 1981
4. Amendment of Schedule VII.- In Schedule VII to the Coimbatore City Municipal Corporation Act, 1981 (Tamil Nadu Act of 1981), in sub-rule (a) of rule 4, for the expression "30th day of September, 1989", the expression "31st day of March, 1990" shall be substituted.
5. Repeal and saving.- (1) The Tamil Nadu Municipal Corporation Laws (Fourth Amendment) Ordinance, 1989 (Tamil Nadu Act of 1989) is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the Madras City Municipal Corporation Act, 1919 (Tamil Nadu Act of 1919) or the Madurai Qty Municipal Corporation Act, 1971 (Tamil Nadu Act of 1971) or the Coimbatore City Municipal Corporation Act, 1981 (Tamil Nadu Act of 1981), as amended by the said Ordinance, shall be deemed to have been done or taken under the Madras City Municipal Corporation Act (Tamil Nadu Act of 1919), 1919 or the Madurai City Municipal Corporation Act, 1971 or the Coimbatore City Municipal Corporation Act, 1981 (Tamil Nadu Act of 1981) as amended by this Act.