Tamil Nadu Municipal Laws (Amendment) Act, 1991*
| [Tamil Nadu Act No. 21 of 1991] | [19th July, 1991] |
An Act further to amend the laws relating to the Municipal Corporations and the Municipalities in the State of Tamil Nadu.
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Forty-second Year of the Republic of India as follows:-
* Received the assent of the Governor on the 19th July, 1991 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 Laws (Amendment) Act, 1991.
(2) It shall be deemed to have come into force on the 9th day of April, 1981.
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 Act IV of 1919), for the expression "30th day of April, 1991", the expression "30th day of September, 1991" shall be substituted.
PART III
AMENDMENT TO THE MADURAI CITY MUNICIPAL CORPORATION ACT, 1971
3. Amendment of section 62-A.- In sub-section (1) of section 62-A of the Madurai City Municipal corporation Act, 1971 (Tamil Nadu Act 15 of 1971), for the expression "30th day of April, 1991", the expression "30th day of September, 1991" shall be substituted.
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 Act 25 of 1981), in sub-rule (a) of rule 4, for the expression "30th day of April, 1991", the expression "30th day of September, 1991" shall be substituted.
PART V
AMENDMENT TO THE TAMIL NADU DISTRICT MUNICIPALITIES (SECOND AMENDMENT AND SPECIAL PROVISIONS) ACT, 1990
5. Amendment of section 4.- In clause (a) of sub-section (3) of section 4 of the Tamil Nadu District Municipalities (Second Amendment and Special Provisions) Act, 1990, for the expression "for a period of ten months on and from the 24th day of July, 1990", the expression "for a period beginning on and from the 24th day of July, 1990 and ending at noon on the 30th day of September, 1991" shall be substituted.
PART VI
AMENDMENT TO THE TAMIL NADU MUNICIPAL COUNCILS (APPOINTMENT OF SPECIAL OFFICERS) ACT, 1991
6. Amendment of section 3.- In clause (a) of sub-section (3) of section 3 of the Tamil Nadu Municipal Councils (Appointment of Special Officer) Act, 1991 (Tamil Nadu Act 14 of 1991), for the expression "10th day of April, 1991", the expression "30th day of September, 1991" shall be substituted.
7. Repeal and saving.- (1) The Tamil Nadu Municipal Laws (Amendment) Ordinance, 1991 (Tamil Nadu Ordinance 2 of 1991), is hereby repealed.
(2) Notwithstanding such repeal anything done or any action taken under the Madras City Municipal Corporation Act, 1919, or the Madurai City Municipal Corporation Act, 1971 (Tamil Nadu Act 15 of 1971) or the Coimbatore City Municipal Corporation Act, 1981 or the Tamil Nadu District Municipalities (Second Amendment and Special Provisions) Act, 1990 (Tamil Nadu Act 33 of 1990) or the Tamil Nadu Municipal Councils (Appointment of Special Officers) Act, 1991 (Tamil Nadu Act of 1991), as amended by the said Ordinance, shall be deemed to have been done or taken under the Madras City Municipal Corporation Act, 1919 (Tamil Nadu Act IV of 1919) or 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 Disrtrict Municipalities (Second Amendment and Special Provisions) Act, 1990 (Tamil Nadu Act 33 of 1990) or the Tamil Nadu Municipal Councils (Appointment of Special Officers) Act, 1991 (Tamil Nadu Act of 1991), as amended by this Act.