Tamil nadu act 014 of 1992 : Tamil Nadu Municipal Laws (Amendment) Act, 1992

Preamble

Tamil Nadu Municipal Laws (Amendment) Act, 1992*

[Tamil Nadu Act No. 14 of 1992][30th March, 1992]

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-third Year of the Republic of India as follows:-

* Received the assent of the Governor on the 30th March, 1992 and published in the Tamil Nadu Government Gazette, Extraordinary.

Section 1. Short title and commencement

PART I

PRELIMINARY

1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Municipal Laws (Amendment) Act, 1992.

(2) It shall come into force at once.

Section 2. Amendment of section 55-B

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 "31st day of March, 1992", the expression "30th day of September, 1992" shall be substituted.

Section 3. Amendment of section 62-A

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 "31st day of March, 1992", the expression "30th day of September, 1992" shall be substituted.

Section 4. Amendment of Schedule VII

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 "31st day of March, 1992", the expression "30th day of September, 1992" shall be substituted.

Section 5. Amendment of section 4

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 "31st day of March, 1992", the expression "30th day of September, 1992" shall be substituted.

Section 6. Amendment of section 3

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 Officers) Act, 1991 (Tamil Nadu Act 14 of 1991), for the expression "31st day of March, 1992", the expression "30th day of September, 1992" shall be substituted.