Tamil nadu act 053 of 1994 : Tamil Nadu Municipal Laws (Second Amendment) Act, 1994

Preamble

Tamil Nadu Municipal Laws (Second Amendment) Act, 1994*

[Tamil Nadu Act No. 53 of 1994][26th November, 1994]

An Act further to amend the Laws relating to the Municipal Corporations and Municipalities in the State of Tamil Nadu.

Be it exacted by the Legislative Assembly of the State of Tamil Nadu in the Forty-fifth Year of the Republic of India as follows:-

* Received the assent of the Governor on the 26th November, 1994 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, 1994.

(2) It shall come into force at once.

Section 2. Amendment of section 414

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 "only for six months from the date of the commencement of the Tamil Nadu Municipal Corporation Laws (Amendment and Special Provision) Act, 1994", the expression "up to the 31st day of December, 1995" shall be substituted.

Section 3. Amendment of section 375

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 "only for six months from the date of the commencement of the Tamil Nadu District Municipalities (Amendment) Act, 1994", the expression "up to the 31st day of December, 1995" shall be substituted.

Section 4. Amendment of section 510-A

PART IV

AMENDMENT TO THE MADURAI CITY MUNICIPAL CORPORATION ACT, 1971

4. Amendment of section 510-A.- In section 510-A of the Madurai City Municipal Corporation Act, 1971 (Tamil Nadu Act 15 of 1971), in sub-section (2), for the expression "only for six months from the date of the commencement of the Tamil Nadu Municipal Corporation Laws (Amendment and Special Provision) Act, 1994", the expression "up to the 31st day of December, 1995" shall be substituted.

Section 5. Amendment of section 511-A

PART V

AMENDMENT TO THE COIMBATORE CITY MUNICIPAL CORPORATION ACT, 1981

5. Amendment of section 511-A.- In section 511-A of the Coimbatore City Municipal Corporation Act, 1981 (Tamil Nadu Act 25 of 1981), in sub-section (2), for the expression "only for six months from the date of the commencement of the Tamil Nadu Municipal Corporation Laws (Amendment and Special Provision) Act, 1994", the expression "up to the 31st day of December, 1995" shall be substituted.

Section 6. Amendment of section 10

PART VI

AMENDMENTS TO THE RIRUCHIRAPPALLI 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 "within a period of six months from the date of the commencement of the Tamil Nadu Municipal Corporation Laws (Amendment and Special Provision) Act, 1994", the expression on or before the 31st day of December, 1995" shall be substituted,;

(2) in sub-section (5), for the words "only for six months from the date of the commencement of this Act", the expression "up to the 31st day of December, 1995" shall be substituted.

Section 7. Amendment of section 10

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 "within a period of six months from the date of the commencement of the Tamil Nadu Municipal Corporation Laws (Amendment and Special Provision) Act, 1994", the expression "on or before the 31st day of December, 1995" shall be substituted:

(2) in sub-section (5), for the words "only for six months from the date of the commencement of this Act", the expression "up to the 31st day of December, 1995" shall be substituted.

Section 8. Amendment of section of 10

PART VIII

AMENDMENTS TO THE SALEM CITY MUNICIPAL CORPORATION ACT, 1994

8. Amendment of section of 10.- 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 "within a period of six months from the date of the ??? of the Tamil Nadu Municipal Corporation Laws (Amendment and Special Provision) Act, 1994", the expression "on or before the 31st day of December, 1995" shall be substituted;

(2) in sub-section (5), for the were "only for six months from the date of the commencement of this Act", the expression "up to the 31st day of December, 1995" shall be substituted.

SECTIONS