Tamil Nadu Municipal Councils (Appointment-Officers) Amendment Act, 1985*
| [Tamil Nadu Act No. 7 of 1985] | [1st April, 1985] |
An Act further to amend the Tamil Nadu Municipal Councils (Appointment of Special Officers) Act, 1976
Be it enacted by the Legislature of the State of Tamil Nadu in the Thirty-sixth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 1st April, 1985 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-Officers) Amendment Act, 1985.
(2) It shall be deemed to have come into force May, 1984.
2. Amendment of section 4, President's Act 28 of 1976.- ??? clause (a) of sub-section (3) of section 4 of the ??? Municipal Councils (Appointment of Special Officers) ??? (President's Act 28 of 1976) (hereinafter referred, to as ??? Act),-
(i) for the words "for a period of eight years", ??? "for a period of nine years and six months" shall be ???.
(ii) in the first proviso, for the words "the said ??? eight years", the words "the said period of nine year ??? months" shall be substituted;
(iii) in the second proviso, for the words "two ??? the words "three months" shall be substituted.
3. Repeal and saving.- (1) The Tamil Nadu Municipal Councils (Appointment of Special Officers) Third Amendment Ordinance, 1984 (Tamil Nadu Ordinance 21 of 1984) is hereby repealed.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.