Tamil nadu act 024 of 1947 : Tamil Nadu Municipal and Local Boards (Amendment) Act, 1947

Preamble

[1(Tamil Nadu) Municipal and Local Boards (Amendment) Act, 1947*

1[Tamil Nadu Act No. 24 of 1947]2[9th December, 1947]

An Act further to amend the 1[Tamil Nadu] District Municipalities Act, 1920, and the Tamil Nadu Local Boards Act, 1920,3 and to supplement the Madras City Municipal Act, 1919.*

Whereas it is expedient further to amend the 1[Tamil Nadu] District Municipalities Act, 1920 1[Tamil Nadu Act V of 1920], and the 1[Tamil Nadu] Local Boards Act, 1920,3 1[Tamil Nadu Act XIV of 1920] and to supplement the Madras City Municipal Act, 1919* 1[Tamil Nadu Act XIV of 1919] for the purposes hereinafter appearing; it is hereby enacted as follows:-

1 These words were substituted for the word "Madras" by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.

2 For Statement of Objects and Reasons, see Fort St. George Gazette, dated the 12th August, 1947, Part IV-A, pages 135-136.

3 Now the Tamil Nadu District Boards Act, 1920 (Tamil Nadu Act XIV of 1920).

* The short title of this Act has now been altered as the Madras City Municipal Corporation Act, 1919.

* Received the assent of the Governor on the 2nd December, 1947; first published in the Fort St. George Gazette on the 9th December, 1947

Section 1. Short title and commencement

1. Short title and commencement.- (1) This Act may be called the 1[Tamil Nadu] Municipal and Local Boards (Amendment) Act, 1947.

(2) Section 2 of this Act shall be deemed to have come into force on the 29th day of June, 1920, section 3 on the 4th day of January, 1921, and section 4 on the 1st day of April, 1946.

1 These words were substituted for the word "Madras" by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.

Section 2. [Omitted]

2. [Omitted]- 4[* * *]

4 Sections 2 and 3 were repealed by Tamil Nadu Act XI of 1952.

Section 3. [Omitted]

3. [Omitted]- †[* * *]

† Sections 2 and 3 were repealed by Tamil Nadu Act XI of 1952.

Section 4. Power to remove difficulties consequent on the inclusion in the City of Madras of the Saidapet, Sembiam, Aminjikarai and other areas

4. Power to remove difficulties consequent on the inclusion in the City of Madras of the Saidapet, Sembiam, Aminjikarai and other areas.- If any difficulty arises in giving effect to the provisions of the Madras City Municipal Act, 1919 1[Tamil Nadu Act IV of 1919],* in relation to the areas (comprising the Saidapet Municipal area, the Sembiam and Aminjikarai Panchayat areas, and certain other areas) included within the limits of the City of Madras by Local Administration Department Notification No. 107, published at page 79 of Part I-A of the Fort St. George Gazette, dated the 19th March, 1946, the 2[State] Government, as occasion requires, may, by order, do anything which appears to them necessary for the purpose of removing the difficulty.

1. These words were substituted for the word "Madras" by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.

* The short title of this Act has now been altered as the Madras City Municipal Corporation Act, 1919.

2 This word was substituted for the word "Provincial" by the Adaptation Order of 1950.

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