Tamil Nadu Municipal Laws (Fourth Amendment) Act, 1996*
| [Tamil Nadu Act No. 26 of 1996] | [30th August, 1996] |
An Act further to amend the laws relating to the Municipalities and Municipal Corporations 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 30th August, 1996 and published in the Tamil Nadu Government Gazette, Extraordinary, No. 443, dated August 31st, 1996.
PART I
PRELIMINARY
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Municipal Laws (Fourth Amendment) Act, 1996.
(2) It shall conic into force at once.
PART II
AMENDMENTS TO THE TAMIL NADU DISTRICT MUNICIPALITIES ACT, 1920
2. Amendment of section 43.- In section 43-C of the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920) (hereinafter in this part referred to as the 1920 Act), in the proviso to sub-section (2), for the expression "shall not exceed one hundred rupees", the expression "shall not exceed three thou sand rupees" shall be substituted.
3. Amendment of section 303.- In section 303 of the 1920 Act, in sub-section (2), clause (b) including the proviso shall be omitted.
PART III
AMENDMENT TO THE MADRAS CITY MUNICIPAL CORPORATION ACT, 1919
4. Amendment of section 59.- In section 59 of the Madras City Municipal Corporation Act, 1919 (Tamil Nadu Act IV of 1919), in sub-section (2), in clause (c), in the proviso, for the expression "shall not exceed one hundred rupees", the expression "shall not exceed six thousand rupees" shall be substituted.
PART IV
AMENDMENT TO THE MADURAI CITY MUNICIPAL CORPORATION ACT, 1971
5. Amendment of section 66.- In section 66 of the Madurai City Municipal Corporation Act, 1971 (Tamil Nadu Act 15 of 1971), in sub-section (2), in clause (b), in the proviso, for the expression "shall not exceed one hundred rupees", the expression "shall not exceed six thousand rupees" shall be substituted.
PART V
AMENDMENT TO THE COIMBATORE CITY MUNICIPAL CORPORATION ACT, 1981
6. Amendment of section 68.- In section 68 of the Coimbatore City Municipal Corporation Act, 1981 (Tamil Nadu Act 25 of 1981), in sub-section (2), in clause (b), in the proviso, for the expression "shall not exceed one hundred rupees", the expression "shall not exceed six thousand rupees" shall be substituted.