Tamil Nadu Municipal Laws (Amendment) Act, 1994*
| [Tamil Nadu Act No. 42 of 1994] | [28th June, 1994] |
An Act further to amend the laws relating to the Municipal Corporations and Municipalities in the State of Tamil Nadu
Be it exacted by the Legislative Assembly of the State of Tamil Nadu in the Forty-fifth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 28th June, 1994 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, 1994.
(2)(a) The provisions of this Act, except section 3, shall be deemed to have come into force on the 1st day of April, 1994.
(b) Section 3 shall be deemed to have come into force on the 18th day of October, 1990.
PART II
Amendment to the Madras City Municipal Corporation Act, 1919
2. Amendment section of 101.- In section 101 of the Madras City Municipal Corporation Act, 1919 (Tamil Nadu Act IV of 1919), in clause (c), for the words "places used for the charitable purpose", the words "buildings used for educational purpose including hostels attached thereto and places used for the charitable purpose" shall be substituted.
PART III
Amendment to the Tamil Nadu District Municipalities Act, 1920
3. Amendment of section 83.- In sub-section (1) of section 83 of the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920), in clause (c), for the words "public buildings and places used for the charitable purpose", the words "buildings used for educational purpose including hostels attached thereto, public buildings and places used for the charitable purpose" shall be substituted.
PART IV
Amendment to the Madurai City Municipal Corporation Act, 1971
4. Amendment of section 122.- In section 122 of the Madurai City Municipal Corporation Act, 1971 (Tamil Nadu Act 15 of 1971), in clause (c), for the words "places used for the charitable purpose", the words "buildings used for educational purpose including hostels attached thereto and places used for the charitable purpose" shall be substituted.
Chapter-V - Amendment to the Coimbatore City Municipal Corporation Act, 1971
PART V
Amendment to the Coimbatore City Municipal Corporation Act, 1971
5. Amendment of section 123.- In section 123 of the Coimbatore City Municipal Corporation Act, 1981 (Tamil Nadu Act 25 of 1981), in clause (c), for the words "places used for charitable purpose" the words "buildings used, for educational purpose including hostels attached thereto and places used for the charitable purpose" shall be substituted.