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TAMIL NADU MUNICIPAL LAWS (FIFTH AMENDMENT) ACT, 2008
T.N. Act No.37/2008
TAMIL NADU MUNICIPAL LAWS (FIFTH AMENDMENT) ACT, 2008
(Received the Assent of the Governor of Tamil Nadu on May 29,2008 -Published in Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 2, Iss. No.168, pages 141-142. dated May 30, 2008.
Statement of Objects and Reasons: T.N. Bill No.31/2008-Refer 2008 (1) CTAR page 1.87)
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 Fifty-ninth 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 (Fifth Amendment) Act, 2008.
(2) It shall come into force on such date as the State Government may, by notification appoint.
PART- II
AMENDMENT TO THE CHENNAI CITY MUNICIPAL CORPORATION ACT, 1919
2. Insertion of new Section 404-A.— After Section 404 of the Chennai
City Municipal Corporation Act, 1919 (T.N. Act IV of 1919), the following
shall be inserted, namely:—
"Maintenance of Records.
404-A. Maintenance of records and disclosure of information by the corporation.— The corporation shall, maintain all its records duly catalogued and indexed, and publish such information, in such form, in such manner and at such intervals, as may be prescribed".
PART- III
AMENDMENT TO THE MADURAI CITY MUNICIPAL CORPORATION ACT, 1971
3. Insertion of new Section 498-A.— After Section 498 of the Madurai
City Municipal Corporation Act, 1971 (T.N. Act 15 of 1971), the following in shall be inserted, namely:—
"Maintenance of Records.
498-A. Maintenance of records and disclosure of information by the corporation.— The corporation shall, maintain all its records duly catalogued and indexed, and publish such information, in such form, in such manner and at such intervals, as may be prescribed".
PART- IV
AMENDMENT TO THE COIMBATORE CITY MUNICIPAL CORPORATION ACT, 1981
4. Insertion of new Section 497-A.— After Section 497 of the Coimbatore City Municipal Corporation Act, 1981, the following shall be inserted, namely:—
"Maintenance of Records.
497-A. Maintenance of records and disclosure of information by the corporation.— The corporation shall, maintain all its records duly catalogued and indexed, and publish such information, in such form, in such manner and at such intervals, as may be prescribed".
PART - V
AMENDMENT TO THE TAMIL NADU DISTRICT MUNICIPALITIES ACT, 1920
5. Insertion of new Section 357-A. — After Section 357 of the Tamil Nadu Municipalities Act, 1920 (T.N. Act V of 1920), the following shall be inserted, namely:—
"Maintenance of Records
357-A. Maintenance of records and disclosure of information by the Municipality including Third Grade Municipality and Town Panchayat.— Every Municipality including Third Grade Municipality and Town Panchayat, shall, maintain all its records duly catalogued and indexed, and publish such information, in such form, in such manner and at such intervals, as may be prescribed".
