Tamil Nadu Municipal Laws (Amendment) Act, 1993*
| [Tamil Nadu Act No. 31 of 1993] | [1st December, 1993] |
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-fourth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 1st December, 1993 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, 1993.
(2) It shall be deemed to have come into force on the 30th day of September, 1993.
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 September, 1993" the expression "31st day of May, 1994" 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 ???), for the expression "30th day of September, 1993", the expression "31st day of May, 1994" 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 ???), to rule 4, in sub-rule (a), for the expression "30th day of September, 1993", the expression "31st day of May, 1994" 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 of sub-section (3) of section 4 of the Tamil Nadu District Municipalities (Second Amendment and Special Provisions); Act, 1990 (Tamil Nadu Act ???) for the expression "30th day of September, 1993", the expression "31st day of May, 1994" 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 Officers) Act, 1991 (Tamil Nadu Act ???), for the expression of 30th day of September, 1993" the expression "31st day of May, 1994" shall be substituted.
7. Repeal and Saving.- (1) The Tamil Nadu, Municipal Laws (Amendment) Ordinance, 1993 (Tamil Nadu Ordinance 4 of 1993) is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action 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 District Municipalities (Second Amendment and Special Previsions) Act, 1990 (Tamil Nadu Act 33 of 1990) or the Tamil Nadu Municipal Councils (Appointment of Special Officers) Act, 1991 (Tamil Nadu Act 14 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 Madhurai 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 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 14 of 1991) as amended by this Act.