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Keyword(s):
Suspend Operation, The Tamil Nadu Urban Local Bodies Act, 1998
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TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 123
The following Act of the Tanill Nadu Legislative Assembly received the assent of the Governor on the 28th November 2000 and 1s hereby publ~shed for general information:--
C ACT No. 33 OF 2000. I BI. itenacted by the Legislative Assembly of the State of Tamil Nadu in the Fifty-first Year of the Republic of India as follows:--
I . ( 1 ) This Act may be called the Tamil Nadu Urban Local Bodies (Suspension of
Oneratinn) A c t 7000 Short title and commcnce-
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(2) I t shall be deemed to have come into force on the 23rd day of August 2000.
Ibmll ~ ~ J L I 2. The operation of the whole of the Tamil Nadu Urban Local Bodies Ac:, 1998 Suspans~nn of "" " ' (hereinafter referred to as the 1998 Act) and the rules made thereunder are hereby suspended.
~~~~~~~~f IWO Act 9 of
I999 and
:
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the rules made
thercunder.
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3. The Acts referred to in sub-section ( I ) of sectlon 200 of the 1998 Act (hereinafter Revival of
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Acts, rules, 8referred to as the repealed Acts) and all rules, by-laws, notifications. notice, orders, directions etc.
l or any other proceedings issued and schemes framed and works sanct i~ned by the State Government or any corporation or municipality or town panchayat, as the case may be, under the repealed Acts which were in force lmmedlately before the 1 st day of August 2000 shall, for all purposes, be deemed to have been revlved on and from the 1st day of August 2000.
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4. All acts done or proceedings taken by any officer or authority under the 1998 Act and Valtdat~on. t the rules made thereunder immediately before the 23rd day of August 2000, which are not inconsistent with the relevant provisions of the repealed Acts and the rules, etc., revived by section 3, shall, for all purposes, be deemed to be and to have always been validly done orSQ =?
taken in accordance with the provisions of the repealed Acts and the rules, etc., revived by section 3 as if the said repealed Acts and rules, etc. had been in force at all material times, when such acts or proceedings were done or taken.
5 11 1 Anvthin~ done or anv action taken or anv oroceeding oending under the 1998 Act Pending - . \ -, - '-', ------= - - ~-~ --..- . .... J r - ~ ~ U r U
immediately before the 23rd day of August 2000, which is not consistent with the provisions of the repealed Acts and the rules, etc. (revived by section 3) shall abate. etc.
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I 24 TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY
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[ ( ~ p e a l and (2 ) Notwlthstand~ng such repeal, anytl l~ng done or any action taken under the s a ~ d """ "" ' savlng 0rd11lr11a
Ordinance shall be deemed to have been done or taken under this Act. s 01 I,{
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( B y order of the Governor)
K. PARTHASARA'THY, Sc~crcttrr? to Go\-crrirric~rit, /,ti 11, l ) c v / ~ ~ r ' t ~ ~ ' t ~ t
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