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TAMIL NADU MUNICIPAL CORPORATIONS LAWS (AMENDMENT) ACT, 2011
T.N. ACT NO.8/2011
(Received the Assent of the Governor of Tamil Nadu on March 2, 2010 – Published in Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 2, Iss. No.92, page 71-72, dated March 4, 2011) – Statement of Objects and Reasons: Refer T.N. Bill No.5 of 2011 – 2011 (1) CTAR page 1.43.
An Act further to amend the laws relating to the Municipal Corporations in the State of Tamil Nadu.
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Sixty-second Year of the Republic of India as follows:—
PART-I
PRELIMINARY
1. Short title and commencement.— (1) This Act may be called the
Tamil Nadu Municipal Corporations Laws (Amendment) Act, 2011.
(2) It shall come into force on such date as the State Government may, by Notification, appoint.
PART-II
AMENDMENTS TO THE MADURAI CITY MUNICIPAL CORPORATION ACT, 1971
2. Amendment of Section 5.— In Section 5 of the Madurai City
Municipal Corporation Act, 1971 (Tamil Nadu Act 15 of 1971) (hereafter in
this Part referred to as the 1971 Act), in sub-section (1), for the expression
"seventy two ", the expression "one hundred" shall be substituted.
3. Amendment of Section 49.— In Section 49 of the 1971 Act,—
(i) for the marginal heading, the following marginal heading shall be substituted, namely:— "One hundred wards.";
(ii) in sub-section (1), for the expression "seventy two" occurring in two places, the expression "one hundred" shall be substituted.
4. Insertion of new Section 50-AA.— After Section 50-A of the 1971
Act, the following Section, shall be inserted, namely:—
"50-AA. Special Provisions.— Notwithstanding anything contained in this Act or the Rules made or orders issued under this Act, until the ordinary election to be held in the year 2011, the territorial area of the wards of the city, the total number of wards and the total number of councillors shall be the same as they exist before the commencement of the Tamil Nadu Municipal Corporations Laws (Amendment) Act, 2011.".
PART-III
AMENDMENTS TO THE COIMBATORE CITY MUNICIPAL CORPORATION ACT, 1981
5. Amendment of Section 5.— In Section 5 of the Coimbatore City Municipal Corporation Act, 1981 (Tamil Nadu Act 25 of 1981) (hereafter in this Part referred to as the 1981 Act), in sub-section (1), for the expression "seventy two ", the expression "one hundred" shall be substituted.
6. Amendment of Section 51.— In Section 51 of the 1981 Act —
(i) for the marginal heading, the following marginal heading shall be substituted, namely:-
"One hundred divisions.";
(ii) in sub-section (1), for the expression "seventy two" occurring in two places, the expression "one hundred" shall be substituted.
4. Insertion of new Section 52-AA.— After Section 52-A of the 1981
Act, the following Section, shall be inserted, namely:—
"52-AA. Special Provisions.— Notwithstanding anything contained in this Act or the Rules made or orders issued under this Act, until the ordinary election to be held in the year 2011, the territorial area of the divisions of the city, the total number of divisions and the total number of councillors shall be the same as they exist before the commencement of the Tamil Nadu Municipal Corporations Laws (Amendment) Act, 2011.".
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