Tamil nadu act 036 of 2008 : Tamil Nadu Municipal Laws (Third Amendment) Act, 2008

Preamble

Tamil Nadu Municipal Laws (Third Amendment) Act, 2008*

[Tamil Nadu Act No. 36 of 2008][29th 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 (Tamil Nadu Act 25 of 1981):-

* Received the assent of the Governor on the 29th May, 2008 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 (Third Amendment) Act, 2008.

(2) It shall come into farce on such dose as the State Government may, by notification, appoint.

Section 2. Amendment of section 390-A

PART-II

AMENDMENT TO THE CHENNAI CITY MUNICIPAL CORPORATION ACT, 1919

2. Amendment of section 390-A.- In the Chennai City Municipal Corporation Act, 1919, (Tamil Nadu Act ??? of 1919) in section 390-A, for the expression "three years", the ??? "??? years" shall be substituted.

Section 3. Amendment of section 483

PART-III

AMENDMENT TO THE MADURAI CITY MUNICIPAL CORPORATION ACT, 1971

3. Amendment of section 483.- In the Madurai City Municipal Corporation Act, 1971, (Tamil Nadu Act ??? of 1971) in section 483, for the expression "six years" the expression "??? years" shall be substituted.

Section 4. Amendment of section 482

PART-IV

AMENDMENT TO THE COIMBATORE CITY MUNICIPAL CORPORATION ACT, 1981

4. Amendment of section 482.- In the Coimbatore City Municipal Corporation Act, 1981 (Tamil Nadu Act ??? of 1981) in section 482, for the expression "six years", the expression "??? years" shall be substituted.

Section 5. Amendment of section 345

PART-V

AMENDMENT TO THE TAMIL NADU CITY MUNICIPAL CORPORATION ACT, 1920

5. Amendment of section 345.- In the Tamil Nadu City Municipal Corporation Act, 1920 (Tamil Nadu Act ??? of 1920) in section 345, for the expression ??? the expression "??? years" shall be substituted.