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TAMIL NADU MUNICIPAL LAWS (SECOND AMENDMENT) ACT, 2012
T.N. Act No.16/2012
TAMIL NADU MUNICIPAL LAWS (SECOND AMENDMENT) ACT, 2012
(Received the Assent of the Governor of Tamil Nadu on May 31, 2012 — Published in Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 2, Iss. No.145, page 125, dated June 1, 2012.
Statement of Objects and Reasons : Refer T.N. Bill No.15 — 2012 (1) CTAR page 1.113).
An Act further to amend the laws relating to the Municipal Corporations and the Municipalities in the State of Tamil Nadu.
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Sixty-third 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 Laws (Second Amendment) Act, 2012
(2) It shall come into force on such date as the State Government may, by notification, appoint.
PART – II
AMENDMENT TO THE MADURAI CITY MUNICIPAL CORPORATION ACT, 1971
2. Amendment of Section 268.– To Section 268 of the Madurai City Municipal Corporation Act, 1971 (Tamil Nadu Act 15 of 1971), in sub-section (3), after Clause (h), the following Clause shall be inserted, namely:-
“(hh) provision of special facilities in the multi-storeyed and public buildings for the differently abled persons;”.
PART – III
AMENDMENT TO THE COIMBATORE CITY MUNICIPAL CORPORATION ACT, 1981
3. Amendment of Section 268.– To Section 268 of the Coimbatore City Municipal Corporation Act, 1981 (Tamil Nadu Act 25 of 1981), in sub-section (3), after Clause (h), the following Clause shall be inserted, namely:-
“(hh) provision of special facilities in the multi-storeyed and public buildings for the differently abled persons;”.
PART – IV
AMENDMENT TO THE TAMIL NADU DISTRICT MUNICIPALITIES ACT, 1920
4. Amendment of Section 191.– To Section 191 of the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920), in sub-section (3), after Clause (g), the following Clause shall be inserted, namely:-
“(gg) provision of special facilities in the multi-storeyed and public buildings for the differently abled persons;”.
