Tamil Nadu Municipal Corporation Laws (Second Amendment) Act, 1989*
| [Tamil Nadu Act No. 14 of 1989] | [25th May, 1989] |
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 Fortieth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 25th May, 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 (Second Amendment) Act, 1989.
(2) It shall come into force at once.
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 IV of 1919),-
(1) for the expression "on a day within a period of fourteen years and six months from the 30th day of November, 1974", the expression "on or before the 30th day of september, 1989" shall be substituted;
(2) both the provisos shall be omitted.
PART III
AMENDMENT TO THE MADHURAI CITY MUNICIPAL CORPORATION ACT, 1971
3. Amendment of 62-A.- In sub-section (1) of section 62-A of the Madurai City Municipal Corporation Act, 1971 (Tamil Nadu 15 of 1971),-
(1) for the expression, "on a day within a period of five years from the date of appointment of the Special Officer" the expression "on or before the 30th day of September, 1989 shall be substituted;
(2) the proviso shall be omitted.
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 25 of 1981), in sub-rule (a) of rule 4,-
(1) for the expression "on a day within a period of eight years from the date of the appointment of such person", the expression "on or before the 30th day of September, 1989" shall he substituted;
(2) the proviso shall be omitted.
PART V
AMENDMENT TO THE TAMIL NADU MUNICIPAL CORPORATION LAWS (SPECIAL PROVISIONS AND AMENDMENT) ACT, 1989
5. Omission of section 2.- In the Tamil Nadu Municipal Corporation Laws (Special Provisions and Amendment) Act, 1989 (Tamil Nadu 1989), section 2 shall be omitted.