Tamil Nadu Municipal Councils (Appointment of Special Officers) Amendment Act, 1986*
| [Tamil Nadu Act No. 8 of 1986] | [8th February, 1986] |
An Act further to amend the Tamil Nadu Municipal Councils (Appointment of Special Officer) Act, 1976
Be it enacted by the Legislature of the State of Tamil Nadu in the Thirty-seventh Year of the Republic of India as follows:-
* Received the assent of the Governor on the 8th February, 1986 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Municipal Councils (Appointment of Special Officers) Amendment Act, 1986.
(2) It shall be deemed to have come into force on the 27th November, 1985.
2. Amendment of section 4, President's Act 28 of 1976.- In clause (a) of sub-section (3) of section 4 of the Tamil Nadu Municipal Councils (Appointment of Special Officers) Act, 1976 (President's Act 28 of 1976) (hereinafter referred to as the principal Act),-
(i) for the words "for a period of nine years and six months", the words "for a period of nine years and nine months" shall be substituted;
(ii) in the first proviso, for the words "the said period of nine years and six months", the words "the said period of nine years and nine months" shall be substituted.
3. Repeal and saving.- (1) The Tamil Nadu Municipal Councils (Appointment of Special Officers) Second Amendment Ordinance, 1985 (Tamil Nadu Ordinance 11 of 1985) is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the principal Act, as amended by the said Ordinance, shall be deemed to have been done or taken under the principal Act, as amended by this Act.