Tamil nadu act 009 of 2008 : Tamil Nadu Municipal Laws (Amendment) Act, 2008

Preamble

Tamil Nadu Municipal Laws (Amendment) Act, 2008*

[Tamil Nadu Act No. 9 of 2008][19th February, 2008]

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 Fifty-ninth Year of the Republic of India as follows:-

* Received the assent of the Governor on the 19th February, 2008 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, 2008.

(2) It shall come into force on such date as the State Government may, by notification, appoint.

Section 2. Omission of section 43-A and 358-A

PART-II

AMENDMENT TO THE CHENNAI CITY MUNICIPAL CORPORATION ACT, 1919

2. Omission of section 43-A and 358-A.- In the Chennai City Municipal Corporation Act, 1919 (Tamil Nadu Act ??? of 1919), sections 43-A and 38-A shall be omitted.

Section 3. Omission of sections 45-A and 443-A

PART-III

AMENDMENT TO THE MADURAI CITY MUNICIPAL CORPORATION ACT, 1971

3. Omission of sections 45-A and 443-A.- In the Madurai City Municipal Corporation Act, 1971 (Tamil Nadu Act 15 of 1971), sections 45-A and 443-A shall be omitted.

Section 4. Omission of sections 47-A and 442-A

PART-IV

AMENDMENT TO THE COIMBATORE CITY MUNICIPAL CORPORATION ACT, 1981

4. Omission of sections 47-A and 442-A.- in the Coimbatore City Municipal Corporation Act, 1981 (Tamil Nadu Act 25 of 1981), sections 47-A and 442-A shall be omitted.

Section 5. Omission of sections 40-BB and 314-A

PART-V

AMENDMENT TO THE TAMIL NADU DISTRICT MUNICIPALITIES ACT, 1920

5. Omission of sections 40-BB and 314-A.- In the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920), sections 40-BB and 314-A shall be omitted.