Tamil Nadu Municipal Laws (Fourth Amendment) Act, 2008*
| [Tamil Nadu Act No. 24 of 2008] | [25th May, 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 25th May, 2008 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 (Fourth Amendment) Act, 2008.
(2) It shall come into force on such date as the State Government may, by notification, appoint.
PART-II
AMENDMENTS TO THE CHENNAI CITY MUNICIPAL CORPORATION ACT, 1919
2. Amendment of section 326-C.- In section 326-C of the Chennai City Municipal Corporation Act, 1919 (Tamil Nadu Act II of 1919), (hereinafter in this Part referred to as the principal Act), in sub-section (5), for the expression "State Government account", the expression "Corporation account" shall be substituted.
3. Amendment of section 326-CC.- In section 326-CC of the principal Act, for sub-section (2), the following sub-section shall be substituted, namely:-
"(2) The tax paid under sub-section (1) shall be credited to the Corporation account in such manner as may be prescribed."
PART-III
AMENDMENTS TO THE TAMIL NADU DISTRICT MUNICIPALITIES ACT, 1920
4. Amendment of section 285-C.- In section 285-C of the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act ??? 1920), (hereinafter in this Part referred to as the principal Act), in sub-section (5), for the expression "State Government account", the expression "account of the municipality, town panchayat or Third Grade municipality, as the case may be, within whose jurisdiction such fee has been collected," shall be substituted.
5. Amendment of section 285-CC.- In section 285-CC of the principal Act, for sub-section (2), the following sub-section shall be substituted, namely:-
"(2) The tax paid under sub-section (1) shall be credited to the account of the municipality, town panchayat or Third Grade municipality, as the case may be, within whose jurisdiction such tax has been collected, in such manner as may be prescribed."
PART-IV
AMENDMENTS TO THE MADURAI CITY MUNICIPAL CORPORATION ACT, 1971
6. Amendment of section 410-C.- In section 410-C of the Madurai City Municipal Corporation Act, 1971 (Tamil Nadu act ??? of 1971), (hereinafter in this Part referred to as the principal Act), in sub-section (5), for the expression "Government account", the, expression "Corporation account" shall be substituted.
7. Amendment of section 410-CC.- In section 410-CC of the principal Act, for sub-section (2), the following sub-section shall be substitution, namely:-
"(2) The tax paid under sub-section (1) shall be credited to the Corporation account in such manner as may be prescribed."
PART-V
AMENDMENTS TO THE COIMBATORE CITY MUNICIPAL CORPORATION ACT, 1981
8. Amendment of section 410-C.- In section 410-C of the Coimbatore City Municipal Corporation Act, 1981 (Tamil Nadu Act 25 of 1981), (hereinafter in this Part referred to as the principal Act), in sub-section (5), for the expression "Government account", the expression "Corporation account" shall be substituted.
9. Amendment of section 410-CC.- In section 410-CC of the principal Act, for sub-section (2), the following sub-section shall be substituted, namely.-
"(2) The tax paid under sub-section (1) shall be credited to the Corporation account in such manner as may be prescribed."