Tamil Nadu Municipal Corporations and Town and Country Planning Laws (Amendment) Act, 2003*
| [Tamil Nadu Act No. 8 of 2003] | [23rd April, 2003] |
An Act further to amend the Madurai City Municipal Corporation Act, 1971, the Coimbatore City Municipal Corporation Act, 1981 and the Tamil Nadu Town and Country Planning Act, 1971
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fifty-fourth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 23rd April, 2003 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 Corporations and Town and Country Planning Laws (Amendment) Act, 2003.
(2) It shall be deemed to have come into force on the 1st day of January, 2003.
PART-II
AMENDMENT TO THE MADURAI CITY MUNICIPAL CORPORATION ACT, 1971
2. Amendment of section 283-A.- In section 283-A of the Madurai City Municipal Corporation Act, 1971 (Tamil Nadu Act 15 of 1971), in sub-section (2), for the expression "31st day of December, 2002", the expression "30th day of April, 2003" shall be substituted.
PART-III
AMENDMENT TO THE COIMBATORE CITY MUNICIPAL CORPORATION ACT, 1981
3. Amendment of section 283-A.- In section 283-A of the Coimbatore City Municipal Corporation Act, 1981 (Tamil Nadu Act ??? of 1981), in sub-section (2), for the expression "31st day of December, 2002", the expression "30th day of April, 2003" shall be substituted.
PART-IV
AMENDMENT TO THE TAMIL NADU TOWN AND COUNTRY PLANNING ACT, 1971
4. Amendment of section 113-B.- In section 113-B of the Tamil Nadu Town and Country Planning Act, 1971 (Tamil Nadu Act ??? 1972), in sub-section (2), for the expression "31st day of December, 2002", the expression "30th day of April, 2003" shall be substituted.