6
THE 'KERALA MUNICIPAL
COUNCILS
(EXTENSION
OF
TERM OFOFFICE OF
COUNCILLORS)
ACT, 1975
(Act 3of
1975)
CONTENTS
Preamble. Sections
1. Short title
and commencement.
2 ExtenSion of the term of ofiice of
municipal
councillors.
3.
Repeal
and
savmg. THE; KERALA MUNICIPAL COUNCILS
(EXTENSION
OF
TERM OF OFFICE OF
COUNCILLORS)
ACT.
l975'~ (Act 3 of
1975)
An Act to
provide
for the extension of
the term ()I
office of the councillors of
municipalities
other than
the
Punalur, 'Chalakudy,
Tii-ur and
Malappuram Municipalities. Preamble. —WHEREAS it is
expedient
to
provxde
for the extensmn
of
the term of office of
the connoillors of all the municipalities
otherthanthe
Punalur,
Chalakudy.
Tirur and Malappuram Municipalities; BE it enacted in the
Twenty-Sixth
Year of
the
Republic of India as follows —~ '
Slfiirt
t'itlewandih'mrhe'ncement. —(1)
This Act may be called the Kerala
Municipal
COUl'lClIS
(Extenswn
of
Term of Office of
Councillors)
Act,
1975
(2) Itshallbedeemedtohavecome intoforceon the 30th
day of
December
1974...-.- -
'Receiveudthe
assent of the Governor on the 27th
day
of
March,
1975
1975
7
2. Extension of the termof
office of
municipal
councillors.-—~ NotWLthstanding anythmg
contamed 1n the
Kerala Mumci- pahties Act, 1960
(14 of
1961). thetermofofficeof the
coun- cillors of
all the
munic1pahtxes
constituted underthe
said
Act, other than
the
Punalur,
Chalakudy.
Tlrur and
Malappuram Mumcxpalihes,
which express onthe151.
day of
January,
1975,
shall extend up tonoonontheSlst
day
of
December, 1975
3.
Repeal
and
saving—(1)
The Kerala. Mumclpal Councils
(Extension of
Term of
Office of
Councillors)
Ordm- ance, 1974
(19
of
1974), 15
hereby
repealed.
(2)
NotWLthstanding such
repeal, anything done or any actlon taken
under the said Ordinance shall
be deemedto have been done or taken under this
Act.