Tamil Nadu Municipal Corporations and Town and Country Planning Laws (Second Amendment) Act, 2002*
| [Tamil Nadu Act No. 42 of 2002] | [15th November, 2002] |
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-third Year of the Republic of India as follows:-
* Received the assent of the Governor on the 15th November, 2002 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 (Second Amendment) Act, 2002.
(2) It shall be deemed to have come into force on the 30th day of July, 2002.
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 July, 2002", the expression "31st day of December, 2002" 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 25 of 1981), in sub-section (2), for the expression "31st day of July, 2002", the expression "31st day of December, 2002" 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 25 of 1972), in sub-section (2), for the expression "31st day of July, 2002", the expression "31st day of December, 2002" shall be substituted.
5. Repeal and saving.- (1) The Tamil Nadu Municipal Corporations and Town and Country Planning Laws (Second Amendment) Ordinance, 2002 (Tamil Nadu Ordinance 2 of 2002) is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under 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 1985) or the Tamil Nadu Town and Country Planning Act, 1971 (Tamil Nadu Act 35 of 1972), as amended by the said Ordinance, shall be deemed to have been done or taken under 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) or the Tamil Nadu Town and Country Planning Act, 1971 (Tamil Nadu Act 35 of 1972), as amended by this Act.