Tamil nadu act 046 of 1995 : Tamil Nadu Municipal Laws (Second Amendment) Act, 1995

Preamble

Tamil Nadu Municipal Laws (Second Amendment) Act, 1995^*

[Tamil Nadu Act No. 46 of 1995]

[30th December, 1995]

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

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

* Received the assent of the Governor on the 30th December, 1995 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, 1995.

(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 "up to the 31st day of December, 1995", the expression "up to the 30th day of June, 1996" 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 "up to the 31st day of December, 1995", the expression "up to the 30th day of June, 1996" 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, in sub-section (2), for the expression "up to the 31st day of December, 1995", the expression "up to the 30th day of June, 1996" 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 "up to the 31st day of December, 1995", the expression "up to the 30th day of June, 1996" shall be substituted.

Section 6. Amendment of section 10

PART-VI

AMENDMENTS TO THE TIRUCHIRAPPALLI 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 "on or before the 31st day of December, 1995", the expression "on or before the 30th day of June, 1996" shall be substituted:

(2) in sub-section (5), for the expression "up to the 31st day of December, 1995", the expression "up to the 30th day of June, 1996" 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 "on or before the 31st day of December, 1995", the expression "on or before the 30th day of June, 1996" shall be substituted;

(2) in sub-section (5), for the expression "up to the 31st day of December, 1995", the expression "up to the 30th day of June, 1996" shall be substituted.

Section 8. Amendment of section 10

PART-VIII

AMENDMENTS TO THE SALEM CITY MUNICIPAL CORPORATION ACT, 1994

8. Amendment of section 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 "on or before the 31st day of December, 1995", the expression "on or before the 30th day of June, 1996" shall be substituted;

(2) in sub-section (5), for the expression "up to the 31st day of December, 1995", the expression "up to the 30th day of June, 1996" shall be substituted.