Tamil Nadu Municipal Laws (Amendment) Act, 1996*
| [Tamil Nadu Act No. 16 of 1996] | [25th June, 1996] |
An Act further to amend the Laws relating to the Municipal Corporations and Municipalities in the State of Tamil Nadu
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Forty-seventh Year of the Republic of India as follows:-
* Received the assent of the Governor on the 25th June, 1996 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, 1996.
(2) It shall come into force at once.
PART II
AMENDMENT TO THE MADRAS CITY MUNICIPAL CORPORATION ACT, 1919
2. Amendment of section 414.- In section 414 of the Madras City Municipal Corporation Act, 1919 (Tamil Nadu Act IV of 1919), in sub-section (2), for the expression "up to the 30th day of June, 1996 and no longer", the expression "upto the 31st day of December, 1996 or for such shorter period as the State Government may, by notification, specify in this behalf" shall be substituted.
PART III
AMENDMENT TO THE TAMIL NADU DISTRICT MUNICIPALITIES ACT, 1920
3. Amendment of section 375.- In section 375 of the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920), in sub-section (2), for the expression "up to the 30th day of June, 1996 and no longer" the expression "up to the 31st day of December, 1986 or for such shorter period as the State Government may, by notification, specify in this behalf" shall be substituted.
PART IV
AMENDMENT TO THE MADURAI CITY MUNICIPAL CORPORATION ACT, 197
4. [Omitted]- ???
PART V
AMENDMENT TO THE COIMBATORE CITY MUNICIPAL CORPORATION ACT, 1981
5. Amendment of section 5.- In section 511-A of the Coimbatore City Municipal Corporation Act, 1981 (Tamil Nadu Act 25 of 1981), Tamil in sub-section (2), for the expression "upto the 30th day of June, 1996 and no Act longer", the expression "upto the 31st day of December, 1996 or for such shorter 1981, period as the Government may, by notification, specify in this behalf shall be substituted.
PART VI
AMENDMENTS TO THE TIRUCHIRAPPALLI CITY MUNICIPAL CORPORATION ACT, 1994
6. Amendment of section 10.- In section 10 of the Tiruchirappalli City Municipal Corporation Act, 1994 (Tamil Nadu Act 27 of 1994)-
(1) in sub-section (2), for the expression "on or before the 30th day of June, 1996", the expression "on or before the 31st day of December, 1996" shall be substituted;
(2) in sub-section (5), for the expression "upto the 30th day of June, 1996 and no longer", the expression "upto the 31st day of December, 1996 or for such shorter period as the Government may, by notification, specify in this behalf" shall be substituted.
PART VII
AMENDMENTS TO THE TIRUNELVELI CITY MUNICIPAL CORPORATION ACT, 1994
7. Amendment of section 10.- In section 10 of the Tirunelveli City Municipal Corporation Act, 1994 (Tamil Nadu Act 28 of 1994)-
(1) in sub-section (2), for the expression "on or before the 30th day of June, 1996", the expression "on or before the 31st day of December, 1996" shall be substituted;
(2) in sub-section (5), for the expression "upto the 30th day of June, 1996 and no longer", the expression "upto the 31st day of December, 1996 or for such shorter period as the Government may, by notification, specify in this behalf" shall be substituted.
PART VIII
AMENDMENTS TO THE SALEM CITY MUNICIPAL CORPORATION ACT, 1994
8. Amendment of section 1.- In section 10 of the Salem City Municipal Corporation Act, 1994 (Tamil Nadu Act 29 of 1994).-
(1) in sub-section (2), for the expression "on or before the 30th day of June, 1996", the expression "on or before the 31st day of December, 1996" shall be substituted.
(2) in sub-section (5), for the expression "upto the 30th day of June, 1996 and no longer", the expression "upto the 31st day of December, 1996 or for such shorter period as the Government may, by notification, specify in this behalf" shall be substituted.