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CHENNAI CITY MUNICIPAL CORPORATION (AMENDMENT) ACT, 2005
T.N. ACT NO.8/2005
CHENNAI CITY MUNICIPAL CORPORATION (AMENDMENT) ACT, 2005
(Received the Assent of the Governor of Tamil Nadu on the June 21,2005 – Published in Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 2, Iss. No.140, page 29 dated June 22,2005).
An Act further to amend the Chennai City Municipal Corporation Act, 1919.
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fifty-sixth Year of the Republic of India as follows:-
1. Short title. – This Act may be called the Chennai City Municipal Corporation (Amendment) Act, 2005.
2. Amendment of Section 53. – In Section 53 of the Chennai City Municipal Corporation Act, 1919 (Tamil Nadu Act IV of 1919) (hereinafter referred to as the principal Act), in sub-section (1), in clause (i), for the expression “the meetings of the council for a period of three consecutive months beginning from”, the expression “three consecutive meetings of the council held after” shall be substituted.
3. Amendment of Schedule II. – In Schedule II to the principal Act, -
(1) in Rule 2, for the expression “every month”, the expression “every three months” shall be substituted;
(2) in Rule 4, for the expression “At an ordinary meeting held in each of the months of April, June, August, October, December and February”, the expression “At an ordinary meeting held once in every three months” shall be substituted.
