Tamil Nadu Water Supply and Drainage Board (Amendment) Act, 1995*
| [Tamil Nadu Act No. 17 of 1995] | [6th July, 1995] |
An Act further to amend the Tamil Nadu Water Supply and Drainage Board Act, 1970
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 6th July, 1995 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Water Supply and Drainage Board (Amendment) Act, 1995.
(2) It shall come into force at once.
2. Amendment of section 2.- In section 2 of the Tamil Nadu Water Supply and Drainage Board Act, 1970 (hereinafter referred to as the principal Act), for clause (7), the following clause shall be substituted, namely:-
"(7) ‘local authority’ means-
(a) a municipal council or an industrial township constituted under the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920); or
(b) a panchayat constituted under the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 1994);"
3. Substitution, of section 27.- For section 27 of the principal Act, the following section shall be substituted, namely:-
"27. Power of the local authority to undertake schemes.- (1) No local authority all without the approval of the Board investigate, prepare or execute any scheme.
(2) No approval under sub-section (1) shall be given by the Board, if the cost of the scheme to be undertaken by-
(a) a municipality-
(i) exceeded five lakhs rupees during the period commencing on the 18th day of January, 1991 and ending with the 12th day of June, 1994, or
(ii) exceeds or is likely to exceed fifty lakhs rupees with effect on and from the 13th day of June, 1994;
(b) a town panchayat or an industrial township, exceeds or is likely to exceed three lakhs rupees with effect on and from the 18th day of January, 1991; and
(c) a panchayat, exceeds or is likely to exceed one lakh and fifty thousand rupees with effect on and from the 18th day of January, 19917."
4. ???.- (1) Any reference to "town panchayat" or "industrial township" in the principal Act as amended by this Act shall also be construed as a reference to the town panchayat or township constituted under the Tamil Nadu Panchayats Act, 1958 (Tamil Nadu Act XXXV of 1958) or the townships constituted under the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920) or the Mettur Township Act, 1940 (Tamil Nadu Act XI of 1940) or the Courtallam Township Act, 1954 or the Bhavanisagar Township Act, 1954 (Tamil Nadu Act XVI of 1954, Tamil Nadu Act XXV of 1954), as the case may be.
(2) For the removal of doubts, it is hereby declared that nothing contained in sub-section (1) shall be deemed to revive the Acts referred to in the said sub-section (1), which have been repealed by the Tamil Nadu Panchayats Act, 1994 and the Tamil Nadu District Municipalities (Amendment) Act, 1994.
5. Validation.- Notwithstanding anything contained in the principal Act, any scheme undertaken under section 27 of the principal Act, by any municipality, town panchayat, village panchayat or industrial township during the period commencing on and from the 8th day of January, 1991 and ending with the date of publication of this in the Tamil Nadu Government Gazette, shall for all purposes, be deemed to be and to have allays been validly undertaken in accordance with law as if the principal Act, as amended by this Act, had been in force at all material times.