Back
TAMIL NADU MUNICIPAL LAWS (THIRD AMENDMENT) ACT, 2011
T.N. ACT NO.16/2011
TAMIL NADU MUNICIPAL LAWS (THIRD AMENDMENT) ACT, 2011
(Received the Assent of the Governor of Tamil Nadu on June 6, 2011 – Published in Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 2, Iss. No.307, pages 99-100, dated September 7, 2011)
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-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 Laws (Third Amendment) Act, 2011.
(2) It shall come into force at once.
PART-II
AMENDMENT TO THE TIRUNELVELI CITY MUNICIPAL CORPORATION ACT, 1994.
2. Insertion of new Section 6-A.— After Section 6 of the Tirunelveli City Municipal Corporation Act, 1994 (Tamil Nadu Act 28 of 1994) the following Section shall be inserted, namely:—.
"6-A. Special provision relating to election.— Notwithstanding anything contained in this Act or in the 1981 Act or the Rules made or orders issued thereunder, for the first election to the council, to be held immediately after the commencement of the Tamil Nadu Municipal Laws (Third Amendment) Act, 2011, the territorial area of the divisions of the city, the total number of divisions and the total number of councillors to be returned from such divisions shall be the same as they exist on the date of commencement of the Tamil Nadu Municipal Laws (Third Amendment) Act, 2011."
PART-III
AMENDMENT TO THE SALEM CITY MUNICIPAL CORPORATION ACT, 1994.
3. Insertion of new Section 6-A.— After Section 6 of the Salem City Municipal Corporation Act, 1994 (Tamil Nadu Act 29 of 1994), the following Section shall be inserted, namely:—
"6-A. Special provision relating to election.— Notwithstanding anything contained in this Act or in the 1981 Act or the Rules made or orders issued thereunder, for the first election to the council, to be held immediately after the commencement of the Tamil Nadu Municipal Laws (Third Amendment) Act, 2011, the territorial area of the divisions of the city, the total number of divisions and the total number of councillors to be returned from such divisions shall be the same as they exist on the date of commencement of the Tamil Nadu Municipal Laws (Third Amendment) Act, 2011."
PART-IV
AMENDMENT TO THE TAMIL NADU DISTRICT MUNICIPALITIES ACT, 1920
3. Insertion of new Section 43-AAA.— After Section 43-AA of the District Municipalities Act, 1920 (Tamil Nadu Act V of 1920) the following Section shall be inserted, namely:—
"43-AAA. Special provision relating to election.— Notwithstanding anything contained in this Act or the Rules made or orders issued under this Act, for the first election to the municipal councils except the municipal councils of Pudukottai, Karur, Kancheepuram, Hosur, Namakkal, Villupuram, Tirupathur and Nagercoil municipalities, to be held immediately after the date of commencement of the Tamil Nadu Municipal Laws (Third Amendment) Act, 2011, the territorial area of the wards of the municipal councils, the total number of wards and the total number of councillors or members, as the case may be, to be returned from such wards shall be the same as they exist on the date of commencement of the Tamil Nadu Municipal Laws (Third Amendment) Act, 2011."
