Tamil nadu act 027 of 1991 : Tamil Nadu Municipal Laws (Second Amendment) Act, 1991

Preamble

Tamil Nadu Municipal Laws (Second Amendment) Act, 1991*

[Tamil Nadu Act No. 27 of 1991][29th September, 1991]

An Act further for 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 Forty Second Year of the Republic of India as follows:-

* Received the assent of the Governor on the 29th September, 1991 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 (Second Amendment) Act, 1991.

(2) It shall come into force at once.

Section 2. Amendment of section 55-B

PART II

AMENDMENT TO THE MADRAS CITY MUNICIPAL CORPORATION ACT, 1919

2. Amendment of section 55-B.- In sub-section (1), of section 55-B of the Madras City Municipal Corporation Act, 1919 (Tamil Nadu Act IV of 1919), for the expression "30th day of September, 1991", the expression "31st day of March, 1992" shall be substituted.

Section 3. Amendment of section 62-A

PART III

AMENDMENT TO THE MADURAI CITY MUNICIPAL CORPORATION ACT, 1971

3. Amendment of section 62-A.- In sub-section (1) of section 62-A of the Madurai City Municipal Corporation Act, 1971 for the expression "30th day of September, 1991", the expression "31st day of March, 1992" shall be substituted.

Section 4. Amendment of Schedule VII

PART IV

AMENDMENT TO THE COIMBATORE CITY MUNICIPAL CORPORATION ACT, 1981

4. Amendment of Schedule VII.- In Schedule VII to the Coimbatore City Municipal Corporation Act, 1981 (Tamil Nadu Act 25 of 1981), in sub-rule (a) of rule 4, for the expression "30th day of September, 1991", the expression "31st day of March, 1992" shall be substituted.

Section 5. Amendment of section 4

PART V

AMENDMENT TO THE TAMIL NADU DISTRICT MUNICIPALITIES (SECOND AMENDMENT AND SPECIAL PROVISIONS) ACT, 1990

5. Amendment of section 4.- In clause (a) of sub-section (3) of section 4 of the Tamil Nadu District Municipalities (Second Amendment and Special Provisions) Act, 1990 (Tamil Nadu Act 33 of 1990), for the expression "30th day of September, 1991", the expression "31st day of March, 1992" shall be substituted.

Section 6. Amendment of section 3

PART VI

AMENDMENT TO THE TAMIL NADU MUNICIPAL COUNCILS (APPOINTMENT OP SPECIAL OFFICERS) ACT, 1991

6. Amendment of section 3.- In clause (a) of sub-section (3) of section 3, of the Tamil Nadu Municipal Councils, (Appointment of Special Officers) Act, 1991 (Tamil Nadu ??? 14 of ???),-

(1) for the expression 30th day of September, 1991", the expression "31st day of March, 1992" shall be substituted;

(2) after the proviso, the following proviso shall be inserted, namely:-

"Provided further that the State Government may, by notification, for sufficient cause, reduce the period specified in clause (a)".